(9)[(i) Any person aggrieved by an order made under sub-rule (8), may within 30 days of the service on him of the order, appeal to the Conservator of Forests, who shall decide the appeal after giving such person and Divisional Forest Officer making the order, an opportunity of being heard.(ii)Any person aggrieved by the appellate order of the Conservator of Forests may, within 30 days of the service on him of such order prefer a second appeal to the Chief Conservator of Forests, who shall decide the second appeal after giving such person an opportunity of being heard and the decision of the Chief Conservator of Forests shall be final.][Provided that * * *] [Proviso which was added by G.N. dated 8.7.1982 is later deleted by G.N. dated 6.10.1983.]
