Section 7(3) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(3)An appeal may be preferred against the order of refusal passed by the Forest Officer under Sub-rule (2) within thirty days from the date of receipt of the order, before the Conservator of Forests of that Circle, if the order appealed against is that of the Divisional Forest Officer or before the Divisional Forest Officer of that Division, if the order appealed against is that of the Assistant Conservator of Forests or Range Officer or the Forester, and the decision of the appellate authority in the matter shall be final.
