Section 19 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
19. Appeal.
(1)Any person aggrieved by the order of the Authorised Officer may prefer an appeal in Form No. VIII before the Appellate Authority within thirty days from the date of communication of such order and the Appellate Authority may consider and dispose of the same within a period of thirty days from the date of receipt of the appeal:Provided that the Appellate Authority may admit an appeal presented after the expiry of the said period of thirty days if the Appellate Authority is satisfied that the appellate is prevented by sufficient cause from presenting the appeal in time.(2)The Government may by notification, appoint a Forest Officer not below the rank of a Conservator of Forests having territorial jurisdiction over the area and having administrative control over the Authorised Officer as Appellate Authority for the purposes of these Rules.(3)Fee for preferring any appeal shall be realised at the rates specified in Schedule C.(4)The Appellate Authority shall register the appeals received by him in a register to be called the Register of Appeals, which shall be maintained in Form No. IX.(5)The Appellate Authority shall have the power to stay the operation of the order of the Authorized Officer against which the appeal has been preferred, till a final order in the appeal is passed.(6)The Appellate Authority shall, after giving the appellant an opportunity of being heard and after scrutiny of the relevant records, pass an order, within thirty days from the date of receipt of the appeal, confirming, amending or rescinding the orders appealed against, as he deems fit.(7)The order passed under sub-rule (6) shall be final.
