Section 79(d) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(d)the person, aggrieved by the decision of the Prescribed Authority given under clause (c), may prefer an appeal to the Appellate Authority. The Appellate Authority shall dispose off this appeal within 30 days, after having given adequate opportunity of hearing to the parties and the decision of such Appellate Authority shall be final;
