Section 17(2) in Orissa Public Distribution System (Control) Order, 2008
(2)Any person aggrieved by an order of the Licensing Authority refusing to grant or renew or reissue a licence or suspending or cancelling a licence or forfeiting the security deposit or withholding the allocation of quota under the provisions of this order may prefer an appeal before the Appellate Authority within thirty days of the date of receipt of the order.
