Section 22 in The Orissa Weights and Measures (Enforcement) Act, 1958
22. Appeals.
(1)Any person aggrieved by any decision of an Inspector made under this Act may, within sixty days from the date of the decision, prefer an appeal to the Collector or to any officer appointed under this Act who is specially authorised in that behalf by the State Government ;Provided that when such decision is made by any officer, other than an Inspector, the exercise of any power of duty conferred or imposed on an Inspector, the appeal shall lie to such authority as may be prescribed.(2)On receipt of an appeal under Sub-section (1) the appellate officer shall, after giving the persons concerned a reasonable opportunity of being heard, decide the appeal and the decision of the appellate authority shall be final.
