12. [ Appeal. - Any [producer or manufacturer or dealer or importing agent] [Renumbered by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).][Renumbered by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).] or any other person aggrieved by any order or direction issued under this order, may, within 30 days from the date of receipt of a copy of such order or direction, prefer an appeal to the Central Government and thereupon the Central Government may confirm, reverse or modify such order or direction.
