Section 24V in The Orissa Agricultural Produce Markets Rules, 1958
24V.
Filing and disposal of appeal under Sub-section (4) of Section 6D-(1)An appeal under Section 6D shall be presented by the appellant in person during office hours or sent by registered post.(2)Every appeal shall be accompanied by a certified copy of the order against which appeal is preferred.(3)Every appeal shall,-(i)be typewritten and legible;(ii)specify the name and the address of the appellant and also the name and address of the opposite party;(iii)state by whom the order against which the appeal is preferred was made;(iv)clearly state the grounds on which the appeal is made;(v)state precisely the relief which the appellant claims; and(vi)give the date of the order appealed against.(4)On receipt of the appeal, the appellate authority shall endorse on it the date of its receipt.(5)If the appellate authority finds that the appeal presented does not conform to any of the provisions, of the Act/Rules it shall make note on the appeal to that effect and may call upon the appellant to rectify the defect within such period as it may fix.(6)After the defect is rectified, the appellate authority shall fix the date, hour and place of hearing of the appeal and issue notice to the parties concerned in the form specified by it at least 7 days before the date fixed for hearing of the appeal.(7)If the appellant fails to rectify the defects within the fixed period, the appellate authority may dismiss the appeal.(8)Any appeal not filed within the prescribed time limit may be admitted when the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within such period.(9)On the date so fixed, the appellate authority shall go through the relevant papers, hear the appellant and defendants, if present and pass order on the appeal.(10)The appellate authority may, at its discretion, adjourn to any other day hearing of any appeal at any stage.(11)When the hearing of the appeal is completed, the appellate authority shall announce its judgement forthwith or may reserve it for a subsequent date in which case, the judgement shall be communicated to the parties.
