Section 5 in Andhra Pradesh Sandal Wood Possession Rules, 1969
5.
(1)If at any time, it appears to the Divisional Forest Officer that the licensee has contravened or failed to comply with any of the conditions laid down in these Rules, he may cancel suspend the licence after giving the said licensee 15 days notice in writing for making his representation against such cancellation or suspension.(2)Any person aggrieved by the orders of the Divisional Forest Officer passed under Sub-rule (1) cancelling or suspending a licence may within 15 days from the date of receipt of such order prefer an appeal to the Conservator of Forests who may such pass orders as he deems fit after recording the reasons therefor.(3)Any person aggrieved by an order of the Conservator of Forests passed under Sub-rule (2) may within 30 days from the date of receipt of the order, prefer a second appeal to the Chief Conservator of Forests, who, may pass such order as he deems fit,after recording the reasons therefor.
