Section 7(8) in Punjab Prevention of Food Adulteration Rules, 2004
(8)Any person aggrieved by the order of the Food (Health) Authority, made under sub-rule (7), may within a period of thirty days from the date of the receipt of the order file a second appeal before the Secretary to Government Punjab, Health and Family Welfare Department, stating the ground or grounds on which the second appeal is filed. The decision of the Government in this regard shall be final and binding.
