Section 27B in Jharkhand Agricultural Produce Markets Act, 2000
27B. [ Appeal. [Inserted by Act 60 of 1982.]
(1)Any person dissatisfied with the order passed on assessment may appeal to the Regional Director of Agriculture Marketing of the area concerned.(2)No appeal under sub-section (1) against the order of assessment passed under sub-section (7) of Section 27-A or against the order of penalty passed under sub-section (8) of section 27A, or assessment under section 27AA shall be entertained unless the appellate authority is satisfied that the appellant has deposited with the Market Committee :(a)In case of an appeal against the order of assessment and levy of market fee under sub-section (7) of section 27A or section 27AA one third of the fee assessed as due against him or the admitted amount of fee whichever is higher.(b)In case of an appeal against the order passed under sub-section (8) of section 27A, ten percent of the levy of penalty due from him.(3)Every appeal under this section shall be filed within thirty days of receipt of the demand-notice.]
