Section 9 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
9. Appeal.
(1)Any person aggrieved by an order of the Registering Authority, suspending or cancelling the certificate or forfeiting the security deposit under the provisions of this Order, may appeal to the Controller of Supplies appointed by the State Government within a period of 30 days from the date of receipt by him of the aforesaid order.(2)No order shall be made under this clause unless the appellate is given a reasonable opportunity of stating his case.(3)Pending disposal of an appeal, the Controller of Supplies, may direct that the order of the Registering Authority against which the appeal is preferred shall not take effect until the appeal is disposed of.
