Section 27B(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)Any person aggrieved by such action may file an appeal to the Director or any other officer authorised by him who shall proceed to decide the case, after giving the Secretary or the officer so authorised and the owner of the seized property a reasonable opportunity of being heard and the decision of the Director or the authorised officer shall be complied with.
