Section 28 in Bihar Trade Articles (Licenses Unification) Order, 1984
28. Appeal
(1)Any person aggrieved by an order made by any Officer under this Order may-(a)if the order is made by any officer lower in rank than the Collector appeal to the Collector; and(b)if the order is made by the Collector appeal to the Commissioner;(2)No such appeal shall be entertained if not preferred within 30 days from the date of receipt of the order appealed against by the appellant;(3)No order which adversely affects any person shall be passed under this clause unless such person has been given a reasonable opportunity of being heard;(4)Pending disposal of the appeal, the appellate authority may direct that the order against which the appeal is made shall not take effect until the appeal is disposed of.
