Section 8 in Punjab Public Distribution System (Licensing and Control) Order, 2003
8. Appeal.
- [Section 3] - All appeals shall lie before the Director, Food, Civil Supplies and Consumer Affairs, Punjab or any other officer authorised by the Government in this behalf;Provided that any person aggrieved by an order of licensing authority refusing to grant or renew a licence or forfeiting the security deposits under the provisions of this order, may appeal within thirty days of the issuance of the order.
