Section 117B in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
117B. Appeals.
- A person aggrieved by the decision taken or order passed under any of the provisions of this Act and desiring to file an appeal to the Director or the State Government as provided in section 52B of the Act shall comply with the following requirements :-(1)The appeal should be in writing and duly signed and verified by the appellant;(2)The certified copy of the decision or order as should accompany the appeal ;(3)The appeal should be properly stamped;(4)The appellant shall, when so required by the appellate authority, deposit a sum of money as may be directed by the appellate authority;(5)The appeal may be filed personally or through an advocate of the appellant.]
