Section 13 in Chhattisgarh Rice Procurement (Levy) Order 2005
13. Appeal.
(1)Any person aggrieved by an order of the Enforcement officer or purchase officer regarding levy or custom milling may appeal to the Collector within 30 days of the date of receipt of the order.(2)Any person aggrieved by an order of the Collector regarding levy or custom milling may appeal to the State Government within 30 days of the date of receipt of the order.
