Section 15(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Any person aggrieved by toe decision of the Metropolitan Commissioner may within a period of fifteen days from the date of receipt of the decision of the Metropolitan Commissioner by him, appeal to the State Government and the order passed by the State Government on such appeal shall be final:Provided that, no order shall be passed by the State Government in appeal against any member without giving him a reasonable opportunities of being heard.
