Section 27 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
27. Revision.
(1)The Director of Marketing may, of his own motion or on application made to him, call for and examine the record of any market committee and the Government may, of their own motion or on application made to them, call for and examine the record of the Director of Marketing, in respect of any proceeding, other than a proceeding relating to assessment and recovery of market fees under Sections 12-A to 12-F (both inclusive), to satisfy himself or themselves as to the regularity of such proceeding, or the correctness, legality or propriety of any decision passed or order made therein; and, if in any case, it appears to the Director of Marketing or the Government, that any such decision or order should be modified, annulled, reversed or remitted for reconsideration he or they may pass orders accordingly:Provided that every application to the Director of Marketing or the Government for the exercise of the powers under this section shall be preferred within ninety days form the date on which the proceeding, decision or order to which the application relates was communicated to the applicant.(2)No order prejudicial to any person shall be passed under sub-section(1) unless such person has been given an opportunity of making his representation.(3)The Director of Marketing or the Government, as the case may be, may suspend the execution of the decision or order pending the exercise of his or their power under sub-section(1) in respect thereof.(4)The Director of Marketing or the Government may award costs in proceedings under this section to be paid either out of the funds of the market committee or by such party to the application for revision as the Director of Marketing or the Government may deem fit.
