Section 11 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
11. Procedure for disposing of an appeal.
(1)A party aggrieved by the order of the Sub-Divisional Authority may, within thirty days of the passing of such order, file an appeal to the Appellate Authority in Form-5 or by electronic filing of such appeal:Provided that the appellate authority may allow the appeal to be filed within forty-five days instead of thirty days, if such party shows reasonable or justifiable cause for the delay.(2)The appellant shall comply with the following requirements in filing appeal, namely.-(i)the appeal memo shall be in writing and duly signed and verified by the appellant;(ii)the certified copy of the decision of the Sub-Divisional Authority along with supporting documents shall accompany the appeal memo;(iii)the appeal memo may be filed personally or through an advocate.(3)The Appellate Authority dispose of the appeal by passing an order within thirty days from the date of filing of such appeal, after giving the concerned parties a reasonable opportunity of being heard.(4)The order under sub-rule (4) of rule 8 passed by the Sub-Divisional Authority or under sub-rule (3) passed in appeal by the appellate authority shall be final and binding on all parties; and such order shall have the force of the decree of the civil court and shall be enforceable as such, and the decretal amount shall be recovered as arrears of land revenue.
