Section 10 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
10. Appeal.
(1)Any person aggrieved by an order of the Licensing Authority refusing to grant, [* * *] [The words 'renew' omitted by Notification No. Bha. SV-151/XXIX-Kha-11-Compo-La-80-91, dated 21st January, 1992.] or restore a licence, or cancelling or suspending a licence or forfeiting the whole or any part of the security deposited by the licensee under the provisions of this Order, may prefer an appeal to [an Appellate Officer who shall be the Commissioner of the division concerned or such other officer not below the rank of a Special Secretary as may be nominated in this behalf by the State Government] [Substituted by Notification No. 1423/XXIX-Kha-11-Compo.-76-90, dated 25th May, 1990, published in U.P. Gazette (Extraordinary), Part 4, section (Kha), dated 25th May, 1990, for 'the Food Commissioner'.], within 30 days from the date of communication of such order.(2)No order prejudicial to the applicant shall be made in the appeal unless the appellant has been given a reasonable opportunity of stating his case.
