Section 24(9) in Punjab Market Committees Bye-laws
(9)The Secretary of the Board or any officer of the Board authorized by him shall be the appellate authority for orders issued under sub-clauses (6) and (7) above. The appellate authority may rescind or reverse or modify or set aside the orders passed under sub-clauses (6) and (7) above :Provided that appeal shall be presented to the appellate within thirty days of the date of order.]
