Section 17 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
17. Appeal.
(1)any person aggrieved by an order, made by the Controller or specified authority may appeal within thirty days from the receipt of the orders to.-(i)The Director, where the order has been passed by the Controller or specified authority;(ii)The Secretary (Food, Civil Supplies & Consumer Affairs) to the Government of Himachal Pradesh where the order has been passed by the Director:Provided that the appellate authority, for reasons to be recorded in writing may entertain an appeal after expiry of thirty days, if it is satisfied that the appellant was prevented from filing the same within the stipulated period of thirty days for the reasons explained in the application which were beyond the control of the appellant.(2)Every appeal shall be filed in duplicate and shall be supported by an attested copy of the order appealed against.(3)No appeal shall be disposed of unless the aggrieved person has been given a reasonable opportunity of being heard.(4)Pending disposal of an appeal, the Appellate Authority may direct that the order made under appeal shall not take effect for such period as the authority may consider necessary for giving a reasonable opportunity to the other party under sub-clause (3) or until appeal is disposed of, whichever is earlier.
