Section 17 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
17.
Appeal.17.1Any person aggrieved by :(i)Decision of the competent authority not to accord approval as per rule 11 of this notification :(ii)Decision of the Competent Authority to withdraw approval as per Rule 12.1 of this notification ;(iii)Refusal of Competent Authority to issue Health/Veterinary Certificate as per rule 15 of this notification-May prefer an appeal within 10 days of receipt of such communication to an Appellate Authority appointed by the Central Government.17.2At least two-thirds of the total membership of the Appellate authority shall consist of non-officials.17.3The quorum for any meeting at the appellate Authority shall be three.The appeal shall be disposed of within 15 days of its receipt.
