Section 12(1) in Tamil Nadu Regulation of Wood Based Industries Rules, 2010
(1)Any person who has been refused to grant licence under rule 4, or renew the licence under rule 5, or transfer the licence under rule 6, or whose licence has been revoked under rule 10, or whose request for shifting has been refused under rule 11 may within a period of thirty days from the date of the receipt of such orders prefer an appeal to the Conservator of Forest or the Field Director of Tiger Reserve as the case may be.
