Section 11(1) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(1)Any person aggrieved by a decision of the Controller or any authority designated for the purpose under Rule 10 may within thirty days from the date of cancellation or suspension of registration communicated to him, on payment of fee of Rs. 100/-(Rupees one hundred), prefer an appeal to such authority as may be specified by the Government in this behalf.
