Section 40 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
40. Appeals.
- Any person aggrieved by an order relating to seizure of the cotton, jute or ginger purchased by him, cancellation of his licence or other matters relating to trade under this Regulation may within a period of 30 days from the date of such order prefer an appeal to the Chief Executive Member. Every order in appeal passed by the Chief Executive Member shall be final.
