Section 33 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
33. Appeals.
- (i) On every order passed by the Divisional Forest officer with respect to any forest contract, the aggrieved may prefer an appeal to the concerned Conservator of Forests within thirty days from the date of receipt of such order:Provided that no appeal lies if the order of the Divisional Forest Officer is for suspending the work or does not involve an amount exceeding rupees five hundred as penalty.(ii)The orders of the Conservator of Forests, on such appeal, which may be passed on such enquiry and scrutiny of records as in his opinion are adequate, shall be final.(iii)The Conservator of Forests may condone delays in preferring the appeals if he is satisfied with the grounds for the delay.
