Section 18 in Chhattisgarh Public Distribution System (Control) Order, 2004
18. Appeal.
(1)Any person aggrieved by an order of the designated officer denying the issue or renewal of a ration card or cancellation of the ration card may appeal to the Collector/ Additional Collector within 30 days of the date of receipt of the order.(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.(3)No such appeal shall be disposed of unless the aggrieved person has been given a reasonable opportunity of being heard.(4)Pending the disposal of an appeal, the appellate authority may direct that the order under appeal shall not take into effect for such period as the authority may consider necessary for giving a reasonable opportunity to the other party under sub-rule (3) or until the appeal is disposed off, whichever is earlier.
