Section 12 in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
12. Appeal.
(1)Any person aggrieved by an order of the registration Authority refusing to grant or to renew registration under this Order may, within a period of fifteen days from the date of receipt of such order by him, appeal to the Secretary:Provided that the Secretary may entertain an appeal after the expiry of the said period but within a period of seven days from such expiry if he is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.(2)No such appeal shall be disposed off unless the aggrieved person has been given a reasonable opportunity stating his case.(3)Pending. - The disposal of the appeal, the Secretary may direct that the order refusing to renew the registration shall not make effect until the appeal is disposed off.(4)The decision of the Secretary, and only subject to that decision the order of the Registration authority shall be final.
