Section 51(1) in The Punjab Warehouses Rules, 1958
(1)Any person not satisfied with the orders passed for refusing to grant or renew a license or for suspending, revoking or cancelling any license, may appeal within 30 days from the date of the communication of the orders to the -(a)Registrar, Co-operative Societies, if the order appealed against is passed by a subordinate authority exercising the powers of Registrar;(b)Government, if the order appealed against is passed by the Registrar, Co-operative Societies.
