Section 40(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)Any commission agent aggrieved by an order of an assessment made under Section 66 read with sub-rule (7) and (8) of Rule 39 may appeal to the Director within thirty days of the receipt of such order alongwith all documents and a memorandum setting forth the grounds on which appeal is preferred with court fee of rupees ten affixed on it.
