Section 9(2) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(2)Any person aggrieved by the refusal to purchase [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce by an authorised officer or agent under the proviso to sub-section (1), within fifteen days therefrom, refer the matter to the Divisional Forest Officer, or such other officer who may be empowered by the State Government in this behalf, having jurisdiction over the unit in which the V] forest produce has grown.
