Section 22(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(5)When the order of refusing or renewal of a licence or suspension or cancellation of a licence is passed by the Director the appeal shall be presented to the Secretary, Agricultural Marketing Department (Development Commissioner) of the Government of National Capital Territory of Delhi within thirty days of communication of order who may, if he deems proper, stay the operation of the impugned order :Provided that the appeal shall be decided by the Secretary, Agricultural Marketing Department of Government of National Capital Territory of Delhi, within a reasonable time after giving a reasonable opportunity of being heard to the parties.
