Section 9(2) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(2)Any person aggrieved by rejection of his leaves by an authorised officer or agent under proviso to sub-section (1), may, 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 leaves have grown.
