Section 7(7) in Punjab Prevention of Food Adulteration Rules, 2004
(7)Any person, aggrieved by the order of the Licensing Authority made under sub-rule (6), may within a period of thirty days from the date of receipt of the orders by him, appeal to the Food (Health) Authority. The memorandum of the Appeal shall be accompanied by a copy of the order against which the appeal is filed. The memorandum of appeal shall clearly state the ground or grounds on which the appeal is filed.
