Section 23 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
23. Appeal against Penalty.
(1)An appeal against an order under sub-section (1) of Section 123 of the Act may be filed before Vice-Chairman within thirty days of the payment of the penalty/penalties. The appeal so preferred shall contain full substance of the case and shall be bearing a court fee stamp of rupees five and a copy of the order appealed against.(2)The Vice-Chairman shall decide the case within a reasonable time from the date of presentation of appeal after giving a reasonable opportunity to the party of being heard.(3)In case the appeal filed sub-section (2) of Section 123 of the Act is accepted, refund of fine shall be made to the appellant.
