Section 9 in The U.P. Wood Based Industries (Establishment and Regulation) Rules, 1978
9. Appeal against revocation of licence.
- Any person aggrieved by an order of the Divisional Forest Officer under Rule 8, may within 30 days of the service of the order on him, appeal to the concerned Conservator of Forests/Zonal Chief Conservator of Forests. The Conservator of Forests/Zonal Chief Conservator of Forests thereupon shall decide the appeal after giving the Divisional Forest Officer and or appellant, an opportunity of being heard. The decision of the Conservator of Forests/Zonal Chief Conservator of Forests on such appeal shall be final.
