Section 22 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
22. Appeal against suspension or cancellation of the licence.
(1)An appeal against an order of suspension or cancellation of the licence may be submitted within thirty days of the order-(i)if the order was passed by a Sub-Collector, to the Additional District Magistrate appointed as the District Registrar in pursuance of Section 6 of the Registration Act, 1908;(ii)if the order was passed by an Additional District Magistrate appointed as the District Registrar under Section 6 of the Registration Act, 1908, to the Collector of the district; and(iii)if the order was passed by the Collector of a district to the Revenue Divisional Commissioner.(2)The order passed in appeal shall be final.
