Section 12G in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
12G. Appeal to High Court.
(1)Any trader objecting to an order relating to assessment passed by the Director of Marketing under subsection (1) of section 12F, may appeal to the High Court within sixty days from the date on which the order was served on him:Provided that the High Court may admit an appeal preferred after the period of sixty days mentioned in subsection (1), if it is satisfied that the trader has sufficient cause for not preferring the appeal within that period.(2)The appeal shall be in such form, shall be verified in such manner and shall be accompanied by such fee as may be prescribed.(3)The High Court after giving both parties to the appeal, an opportunity of being heard pass such order thereon as it thinks fit.(4)Before preferring an appeal under this section, market fee shall be paid in accordance with the assessment made in the case and no appeal shall be entertained until the said market fees is paid:Provided that if as a result of the appeal, any change becomes necessary in such assessment, the High Court may authorise the assessing authority to amend the assessment and on such amendment being made, the excess amount paid by the trader shall be refunded to him without interest or the further amount of market fees due from him shall be collected in accordance with the provisions of the Act as the case may be.(5)In respect of every appeal preferred under subsection (1), the cost shall be in the discretion of the High Court.]
