Section 28 in Bihar Trade Articles (Licences Unification) Order 1984
28. Appeal.
(1)Any person aggrieved by an order made by any officer under this Order may-(a)if the order is made by any officer lower in rank than the Collector appeal to the Collector; and(b)if the order is made by the Collector, appeal to the Commissioner.(2)No such appeal shall be entertained if not preferred within 30 days from the date of receipt of the order appealed against by the appellant.(3)No order which adversely affects any person shall be passed under this clause unless such person has been given a reasonable opportunity of being heard.(4)Pending disposal of the appeal, the appellate authority may direct that the order against which the appeal is made shall not take effect until the appeal is disposed of.
