Section 11 in Andhra Pradesh Red Sanders Wood Possession Rules, 1989
11.
(1)If at any time, it appears to the Divisional Forest Officer that the licensee has contravened any of the provisions of these Rules or failed to comply with any of the conditions laid down on the grant of, licence he may cancel or suspend the licence after giving the said licence fifteen days notice in writing for making his representation against such cancellation or suspension.(2)Any person aggrieved by the orders of Divisional Forest Officers passed under sub-rule (1) may within 15 days from the date of receipt of such order prefer an appeal to the Conservator of Forests who may pass such orders as he deems fit after recording the reasons therefor.(3)Any person aggrieved by the order of Conservator of Forests passed under sub-rule (2) may within 30 days from the date of receipt of the order, prefer a second appeal to Chief Conservator of Forests; who may pass such order as he deems fit, after recording the reasons therefor, and whose orders shall be final.
