Section 6 in The Cotton Seeds Price (Control) Order, 2015
6. Power to review.
- Any person aggrieved by any notification issued or order made under this Order, may apply to the Central Government or any such Authority as the Government may specify in this behalf, for a review of the notification or order within a period of thirty days from the date of publication of the notification in the Official Gazette or the date of receipt of the order by him, as the case may be, and such Authority may make order on such application, as it may deem proper, which shall be final:Provided that pending a decision on the application, no Licensor, Licensee or Dealer shall cause sale of Cotton Seeds, as the case may be, at a price exceeding the Maximum Sale Price or collect License Fee in excess of that notified by the Government.Provided further that an application for appeal shall be accompanied with a fee of Rs.100/- by way of demand draft drawn in favour of Pay and Accounts Officer, Department of Agriculture, Cooperation and Farmers Welfare, New Delhi.
