Section 118(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(3)The superior authority while passing orders on the application for revision may at its discretion enhance punishments:Provided further that subject to the provisions of sub-rule (2) or rule 111, an order enhancing the punishment shall be treated as an original order for the purpose of appeal, except when such an order has been passed by the State Government in which case no further appeal shall lie where such order has been passed by the Director, the appeal shall lie to the State Government.
