Section 15A(1) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(1)Any person aggrieved by [any order of authorised officer] [Substituted for 'any order of confiscation' by M.P. Act No. 14 of 2007.] may within thirty days of the order, or if fact of such order has not been communicated to him, within thirty days of date of knowledge of such order, prefer an appeal in writing accompanied by such fee and payable in such form as may be prescribed, and by certified copy of [order of authorised officer] [Substituted for 'order of confiscation' by M.P. Act No. 14 of 2007.] to the [Officer-in-change] [Substituted for 'Conservator of Forest' by M.P. Act. No. 14 of 2007.] (hereinafter referred to as Appellate Authority) of the forest circle in which the forest produce, has been seized.Explanation. - The time requisite for obtaining certified copy of the order of confiscation shall be excluded while computing period of thirty days referred to in this sub-section.
