Section 22(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(3)An appeal against the decision of the committee refusing to grant or renew a licence or suspending or cancelling the licence shall be presented to the Vice-Chairman of the Board by the appellant or his duly authorised agent within thirty days of communication of order. The Vice-Chairman may issue a stay-order against the decision of the committee suspending or cancelling the licence as may be deemed proper.
