Section 40 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
40. Procedure of Appeal.
(1)Any commission agent aggrieved by an order of an assessment made under Section 66 read with sub-rule (7) and (8) of Rule 39 may appeal to the Director within thirty days of the receipt of such order alongwith all documents and a memorandum setting forth the grounds on which appeal is preferred with court fee of rupees ten affixed on it.(2)The Director shall consider the appeal and pass orders in conformity with the provision of Section 67 of the Act within reasonable time which shall be final and binding up on the commission agent and the marketing committee.
