Section 21 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
21. Appeal.
(1)Any Miller or Dealer [* * *] [Deleted by S.R.O. No. 803/83 dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 dated 17.11.1983.] aggrieved by the order of the Purchase Officer fixing the quantum of levy under any of the [Clause 3 or Clause 4] [Substituted by Notification No. 41303 dated 26.12.1988.], as the case may be, within seven days from the date of service of such order, appeal to the Collector exercising jurisdiction in the area in which the mill of the miller, or the business premises of the dealer is situated.(2)The Collector shall fix the date, time and place for hearing of the appeal thus preferred to him and may from time to time adjourn the hearing and make or cause to be made such further enquiries as he deems fit.(3)In disposing of an appeal, the Collector may confirm or annul the order appealed against or reduce or enhance the quantity of rice to be sold under the said order.(4)Collector shall communicate in writing the order passed in appeal by him to the appellant and also to the Purchase Officer concerned. Every order of the Collector on such appeal shall be final.
