(5)(a)Any producer of sugar or growers' of sugarcane or growers' co-operative society who or which feels aggrieved by any decision of the person or authority referred to in sub-clause (4), may, within thirty days from the date of communication of such decision under that sub-clause, appeal to the Central Government:Provided that the Central Government may, if it is satisfied that the appellant has sufficient cause for not preferring the appeal within the aforesaid period of thirty days, admit the appeal if presented within a further period of fifteen days.(b)The Central Government may, after giving an opportunity to the appellant to represent his case and after making such further enquiry, as may be necessary, pass such order as it thinks fit.(c)The decision of the officer or authority referred to in sub-clause (4) where no appeal is filed, and of the Central Government where an appeal is filed, shall be final.
