Section 11 in The Public Distribution System (Control) Order, 2001
11. Appeal.
(1)All appeals shall lie before the Appellate Authority appointed under paragraph 8 of the Annexe to this Order.(2)Any person aggrieved by an order of the designated authority denying the issue or renewal of a ration card or cancellation of the ration card may appeal to the Appellate Authority within thirty days of the date of receipt of the order.(3)Any person aggrieved by an order of the designated authority denying the issue or renewal of the licence to the fair price shop owner, or cancellation of the licence may appeal to the Appellate Authority within thirty days of the date of receipt of the order.(4)No such appeal shall be disposed of unless the aggrieved person has been given a reasonable opportunity of being heard,(5)Pending the disposal of an appeal, the Appellate Authority may direct that the order under appeal shall not take effect until the appeal is disposed of.
