Section 9(2) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(2)Any person aggrieved by the refusal to purchase the minor forest produce by an authorised officer or agent under the proviso to sub-section (1) may, within fifteen days therefrom, prefer an appeal to the Divisional Forest Officer, or such other officer as may be empowered by the Government in this behalf, having jurisdiction over the unit.
