Section 9 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
9. Power to grant or refuse a permit or licence.
(1)On receipt of an application under Rule 8 the Divisional Forest Officer may after making such enquiry as he may deem fit, grant or refuse a permit or licence for reasons to be recorded.(2)Any person aggrieved by the order of Divisional Forest Officer refusing a permit or licence, may, within fifteen days from the date on which the order is communicated to him, prefer an appeal to the Conservator of Forests.
