Section 12G in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
12G. Appeal to High Court made in the case and no appeal shall be entertained until the said market fees is paid.
(1)Any trader objecting to an order relating to assessment passed by the Director of Marketing under sub-section (1) 12-F, may appeal to the High Court within sixty days from the date on which the order was served on him;Provided that the High Court may admit an appeal preferred after the period of sixty days mentioned in sub-section (1), if it is satisfied that the trader has sufficient cause for not preferring the appeal within that period.(2)The appeal shall be in such form, shall be verified in such manner and shall be accompanied by such fee as may be prescribed.(3)The High Court after giving both parities to the appeal, an opportunity of being heard pass such order thereon as it thinks fit.(4)Before preferring an appeal under this section, market fee shall be paid in accordance with the assessmentProvided that if as a result of the appeal, any change becomes necessary in such assessment, the High Court may authorize the assessing authority to amend the assessment and on such amendment being made, the excess mount paid by the trader shall be collected in accordance with provisions of Act as the case may be.(5)In respect of every appeal preferred under sub-section (1), the cost shall be in the discretion of the High Court.
