Section 13(6A) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(6A)[ When a licence is cancelled or suspended under sub-section (6), the licensee may appeal, in such manner as may be prescribed, [to an officer of the State Government] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 11(b).] having jurisdiction over the area, as may be specified by the State Government by an order issued in this behalf, and the decision of such officer shall be final.]
