Section 9(9) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(9)It the licensee of the specified timber commits breach of any of the provisions of the Act, the rules or of any conditions of agreement under the Act and rules, if any, entered into with the State Government as a result of which he has either been punished under Section 16 or his agreement has been terminated, his licence shall be liable to be cancelled by the Divisional Forest Officer or his Gazetted Assistant if so authorised in writing by the Divisional Forest Officer and the person may be refused licence for a minimum period of three years but not exceeding 7 years :Provided that if the licensee of the specified timber concerned is aggrieved by the above order, he may appeal to the Conservator of Forests concerned, within thirty days from the date of issue of such order :Provided further that such appellate authority may, for sufficient reasons to be recorded in writing, admit an appeal after the expiry of the period specified in the preceding proviso.
