Section 67 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
67. Appeal by commission agent against assessment of market fee.
(1)Any commission agent aggrieved by any order of the assessing officer under Section 66 may appeal to the Director, in the manner prescribed, within thirty days of the receipt of such order by the commission agent.(2)The Director may pass order on an appeal referred to in sub-section (1)-(a)confirming, reducing or enhancing the assessment, or(b)setting aside the assessment and directing the assessment officer to make a fresh assessment after such further enquiry as may be directed:Provided that no order enhancing the assessment shall be made unless the appellant has been given a reasonable opportunity of making a representation against such enhancement.
