Section 46(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(3)Any person aggrieved by a decision made under sub-section (1) or sub-section (2) may, within thirty days of the decision, prefer an appeal to the Collector who shall, after giving the parties a reasonable opportunity of being heard and after such inquiry as he may consider necessary, pass such order, as he thinks fit.
