Section 15(1) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
(1)Any person aggrieved by an order of the Licensing Authority refusing to issue, re-issue or renew a licence or cancelling or suspending a licence or forfeiting the security deposit under the provisions of this Order, may within thirty days of the date of receipt by him of the Order, appeal:-(a)to the Joint Collector if such order is that of the District Supply Officer or the Tahsildar in districts.(b)to the Chief Rationing Officer, if such order is that of District Supply Officer (City) or Assistant Supply Officer, in respect of twin cities of Hyderabad and Secunderabad.Provided that in case of cancellation of a licence by the licensing authority on the ground of conviction by a Court of Law, no appeal against such cancellation shall lie to the Appellate Authority;
