Section 8(2) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(2)Any person aggrieved by the authorised officer's refusal to purchase resin under the proviso to sub-section (1), may, within fifteen days from such refusal, and in the manner prescribed, complain to the Divisional Forest Officer or such other officer as may be empowered by the State Government in that behalf (hereinafter referred to as the competent officer).
