Section 10A in The Bihar Molasses (Control) Act, 1947
10A. [ [Substituted by Act 7 of 1985.]
(1)An appeal shall lie to the Board from any order made by the Controller of Molasses under Section 10 of the Act:Provided that every memorandum of appeal shall be submitted within fifteen days from the date of communication to the appellant of the order appealed against and shall be accompanied by order appealed against in original or by an authenticated copy of such order unless the omission to produce such order or copy is explained to the satisfaction of the Board.(2)The State Government may on its own motion or on the application of any aggrieved person, revise any order passed under this Act by the Controller, except an order passed under Section 10 of the Act:Provided that no application shall be entertained under this Section unless it is made within thirty days of the order complained of.] [Inserted by Act 7 of 1985.]
