Section 18(2) in Chhattisgarh Public Distribution System (Control) Order, 2004
(2)Any person aggrieved by an order of the designated officer for the allotment of Fair Price Shop or cancellation of Fair Price Shop may appeal to the Collector within 30 days of the receipt of the order. Any person aggrieved by an order of the Collector may appeal to the State Government within 30 days of the date of receipt of the order and it's decision shall be final.
