Section 90 in The Jharkhand Agricultural Produce Markets Rules, 2000
90. Application for revision.
- (i) The application of the revision under section 27-C shall-(a)be filed in triplicate alongwith the fee payable under rule 93;(b)be presented to the revisional authority by the applicant or by his agent or by post;(c)contain a clear statement of facts and state precisely the relevant points, and(d)be accompanied by a certified copy of the order, sought to be revised and copy of the assessment order at the original stage.(ii)Where the Board is of opinion that any order passed in appeal is against the interest of the market revenue, it may authorise the Secretary of the Market Committee to file an application for revision under sub-section (1) of section 27-C.
