Section 14(ii) in Andhra Pradesh State Public Distribution System Control Order, 2001
(ii)Appellate authority: In the context of cancellation or denying the issue or renewal of a supply card by the concerned authority, the aggrieved ration cardholder in all the districts of Andhra Pradesh except twin cities of Hyderabad and Secunderabad, Visakhapatnam (Urban) may appeal before the Revenue Divisional Officer of the concerned division within 30 days and in respect of the twin cities of Hyderabad and Secunderabad and Visakhapatnam (Urban) the concerned card holders may file an appeal before the District Supply Officers concerned within (30) thirty days.
