Section 9(1) in Bihar Neera (Unfermented Juice of Palms) Rules, 2017
(1)Any person aggrieved by an order passed by the Excise Superintendent, Assistant Commissioner of Excise of the district concerned may, within thirty days from the date of receipt of such order by him, prefer an appeal in writing to the Deputy Commissioner of Excise of the division concerned, the appellate authority.
