Section 16 in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012
16. Appeal.
(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence or suspending or cancelling a licence, may appeal under sub-section (1) of Section 12 in form 'M' within ninety days to the appellate authority.(2)Every appeal shall be in writing and accompanied by a copy of the order of the competent authority against which appeal has been preferred.(3)Every appeal shall be accompanied by an appeal fee of Rs. 300/- (Three Hundred) as prescribed in sub-rule (2) of Rule 3.
