Section 19(1) in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
(1)Any person aggrieved by any action taken or order passed under clause 18, may, within fifteen days from the date on which such action is taken or such order is communicated to him, make a representation to-(i)the Collector, in case the action is taken or order is passed by a Sub-Divisional Officer, District Supply Officer, Executive Magistrate, Police Officer, Block Development Officer or Naib-Tahsildar, as the case may be;(ii)the Judicial Authority appointed under Section 6-C of the Act, in any other case.
