(1)Any person not satisfied with the orders passed for refusing to grant or renew a license or for suspending, revoking or cancelling any license, may appeal within 30 days from the date of the communication of the orders to the -(a)Registrar, Co-operative Societies, if the order appealed against is passed by a subordinate authority exercising the powers of Registrar;(b)Government, if the order appealed against is passed by the Registrar, Co-operative Societies.(2)No appeal shall be entertained by the Registrar, Co-operative Societies or the Government, as the case may be, unless the same is accompanied by a copy of the orders appealed against.Form I(See Rule 3)(Application for grant/renewal of license to the Registrar)ToThe Assistant Registrar,Co-operative Societies,-----------------------Sir,I/We--------------, s/o--------------------------, village--------------, P.O.-------------, Tehsil--------------------, District---------request that I/We may be granted a license-------------during the year ending 31st December, 19---------------as warehouseman for the storage of goods-------------------- License No.-------------granted------------------may be renewed for.
