Section 73 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
73. Appeal
(1)Any person aggrieved by the order of the Director or the officer authorized by him, passed under Section 57,58, and 72, as the case may be, may prefer an appeal to state Government or the officer authorized by it, in the form and manner as prescribed, within thirty days from the date of receipt of such order. The Appellate Authority shall dispose of the appeal within thirty days, after giving the parties a reasonable opportunity of being heard.(2)Any person aggrieved by the order of the Market Committee or management committee of private market yard, farmer-consumer market yard, market sub-yard, electronic trading platform may prefer an appeal to the Director or the officer authorized by him, in the form and manner mutatis mutandis to sub-section (1), within thirty days from the date of receipt of such order. The Appellate Authority shall dispose of the appeal within thirty days, after giving the parties a reasonable opportunity of being heard.(3)Save as provided in section 73(1), the appeal with respect to inter-State trade one platform or any other such platform under section 58, will be in accordance with the provisions to be provided under any law constituting the Authority.(4)The Appellate Authority, if it considers it necessary so to do, grant a stay on the order appealed against for such period as it may deem fit.(5)The order passed in the appeal by the Appellate Authority under this section shall be final and binding on all parties. Such order issued by the Appellate Authority shall have the force of the decree of a Civil Court and shall be enforceable as such.
