Section 7(4) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(4)In the case of an application for removal of forest produce from one's own private holding for bona fide domestic use, if no order is passed either refusing or granting the permit within forty-five days of the receipt of the application, the applicant shall be at liberty to file a representation before the Conservator of Forests of that Circle who shall pass order within sixty days of the date of the receipt of such representation and such order shall be final.
