Section 15 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016
15. Appeal.
(1)Any person aggrieved by an order of the Licensing Authority refusing to issue, re-issue or renew a licence or cancelling or suspending a licence or forfeiting the security deposit under the provisions of this Order, may within thirty days of the date of receipt of the Order by him, appeal to the Joint Collector if such order is that of the District Supply Officer or the Tahsildar in Districts.Provided that in case of cancellation of a licence by the licensing authority on the ground of conviction by a Court of Law, no appeal against such cancellation shall lie to the Appellate Authority;(2)No order shall be passed in appeal unless the aggrieved person has been given an opportunity of stating his case in writing and being heard in person;(3)Pending the disposal of an appeal, the appellate authority may direct that the order refusing to renew a licence or the order canceling or suspending a licence shall not take effect, until the appeal is disposed of.
