Section 9(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)Any person aggrieved by rejection of his specified forest produce by an authorised officer or agent under proviso to sub-section (1) may, within fifteen days therefrom, refer the matter to the [Officer-in-charge of Forest Division] [Substituted for 'Divisional Forest Officer' by M.P. Act No. 11 of 2009.], or such other officer who may be empowered by the State Government in this behalf, having jurisdiction over the unit in which the specified forest produce has been grown or found.
