Section 28 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
28. Appeal.
(1)Any person [aggrieved] [Substituted by Corrigendum, dated 17.3.87] by an order made by any officer under this Order, may-(a)if the order is made by any officer lower in rank than the Collector, appeal to the Collector; and(b)if the order is made by the Collector, appeal to the [Commissioner] [Substituted by Corrigendum, dated 17.3.87],(2)No such appeal shall be entertained if not preferred within 30 days from the date of receipt of the order appealed against by the appellant.(3)No order which adversely affects any person shall be passed under this clause unless such person has been given a reasonable opportunity of being heard.(4)Pending [disposal] [Substituted by Corrigendum, dated 17.3.87] of the appeal, the appellate authority may direct that the order against which the appeal is made shall not take effect until the appeal is disposed of.
