Section 4(3) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(3)Application for issue of transport permit of any of the aforesaid type shall be made in Form 'A and shall be submitted to the Divisional Forest Officer or to the Officer authorised to issue permit, as the case may he :Provided that the Divisional Forest Officer or any Officer authorised by him, if he has reason to believe that the specified timber in respect of which the application has been made, has been obtained illegally or collected illicitly or without authority, may, after giving the applicant such opportunity of being heard as he may in the circumstances, deem fit, reject such application by an order in writing:Provided further that if the applicant is aggrieved by the above order, he may file an appeal to the Officer next higher in rank within thirty days from the date of rejection of the application, whose decision shall be final.
