Section 8 in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
8. Appeal.
(1)Any person aggrieved by any order of the licensing authority refusing to issue or reissue or renew a licence or cancelling or suspending a licence under the provisions of this Order may appeal to the State Government within 30 days of the date of the receipt by him of such order.(2)No order shall be made, under this clause unless the aggrieved person has been given reasonable opportunity of stating his case.(3)Pending the disposal of an appeal, the State Government may direct that the order refusing to issue or the order cancelling or suspending a licence shall not take effect until the appeal is disposed of.
