Section 13 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
13.
Any person aggrieved by order of refusal to grant special licence or suspension/ cancellation of special licence, may prefer an appeal, to the State Government, within 30 days from the date of receipt of order, and the order passed by the State Government, after giving reasonable opportunity of being heard, will be final.
