Section 74(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any person aggrieved by an order,-(a)of the market committee refusing to grant or renew a licence or cancelling a licence or suspending any licence may within thirty days from the date on which the order is communicated to him appeal to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986];(b)of the Chairman [x x x] [Omitted by Act 16 of 1991 w.e.f.1.8.1991] suspending any licence may within seven days from the date on which the order is communicated to him appeal to the market committee;(bb)[ of the Secretary suspending any licence may within seven days from the date on which the order is communicated to him appeal to the Chairman;] [Inserted by Act 16 of 1991 w.e.f.1.8.1991](c)of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.06.1986 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.] cancelling or suspending a licence may within thirty days from the date on which the order is communicated to him appeal to the [State Government] [Substituted by Act 35 of 1986 w.e.f.17.06.1986 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.](d)[ of the [Director of Agricultural Marketing] [Inserted by Act 17 of 1980 w.e.f.3.11.1979] under sections 9 and 61 may within sixty days from the date on which the order is communicated to him appeal to the [State Government.] [Substituted by Act 16 of 1991 w.e.f.1.8.1991 and again Substituted by Act 18 of 2010 w.e.f.16.4.2010.]]
