Section 6(3) in Andhra Pradesh Sandal Wood Possession Rules, 1969
(3)A dealer or stockist shall not convert such sandal wood as he may have come into possession in accordance with Sub-rule (2), except and in accordance with the orders in writing of the Divisional Forest Officer: Provided that where within a period of one month from the date of application to the Divisional Forest Officer, or the date of submission of such particulars as required by him, permission has not been granted, the applicant may, unless such permission has been refused, proceed with such conversion, but so as not to contravene any of the provisions of the Andhra Pradesh Forest Act, 1967 or any Rules made thereunder.
