Section 14(5) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(5)[ The market committee or any person dissatisfied with the decision of the Board in respect of any matter under sub-sections (3) and (4) may appeal to the State Government in such manner and within such time as may be prescribed.] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 12(b).]
