Section 42 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
42. Appellate Authority -
(1)Any person aggrieved by an order of the Registering/licensing authority refusing the grant of a license, cancelling or suspending a license under the provisions of this Act, may appeal to the Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh, or his nominee, within thirty days from the date of receipt of order by him;(2)No order shall be made under this clause unless an aggrieved person has been given a reasonable opportunity of being heard;(3)Pending disposal of an appeal, the Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh may direct that the order refusing to grant a license or the order cancelling or suspending a license shall not take effect until the appeal is disposed off;(4)The Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh may, in dealing with any appeal preferred to him, may affirm vary or amend the order against which the appeal has been referred;(5)The decision of the Special Chief Secretary/Principal Secretary/Secretary, AHDD & Fisheries, Government of Andhra Pradesh upon an appeal shall be final and conclusive for all purposes what so ever, and shall not be called in question in any court of tribunal.
