Section 17 in Orissa Public Distribution System (Control) Order, 2008
17. Appeal.
(1)All appeals under this order shall lie before the Appellate Authority.(2)Any person aggrieved by an order of the Licensing Authority refusing to grant or renew or reissue a licence or suspending or cancelling a licence or forfeiting the security deposit or withholding the allocation of quota under the provisions of this order may prefer an appeal before the Appellate Authority within thirty days of the date of receipt of the order.(3)The memorandum of appeal should be accompanied by a copy of the license of the appellant and a copy of the order appealed against.(4)Any appeal preferred after the expiry of the aforesaid period may be summarily rejected by the Appellate Authority.(5)No such appeal shall be disposed of unless the aggrieved person has been given a reasonable opportunity of stating his/her case in writing and being heard in person.(6)Pending disposal of an appeal, the Appellate Authority may direct that the order of the licensing authority, against which the appeal is preferred, shall not take effect until the appeal is disposed of.
