Section 10 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
10. Appeal.
- A dealer aggrieved by any order passed by the licensing authority under this order may appeal to the Appellate Authority as within a period of 30 days from the date of which such order has been communicated to him and the Appellate Authority shall give opportunity of being heard to the dealer and the licensing authority before making any decision in such appeal. The appeal so filed may be disposed within a period of 30 days from the receipt of the said appeal.
