Section 27(5) in The Gujarat Agricultural Produce Markets Act, 1963
(5)Any person aggrieved by an order refusing to grant or renew a licence or suspending or cancelling any licence may, appeal within thirty days from the date of the communication of the order to him-(i)to the Director, if such order has been made by a market committee, and(ii)to the State Government, if such order has been made by the Director.
