Section 9 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
9. Appeal against the decision of the State Level Committee.
(1)Any person aggrieved by any decision taken by the State Level Committee may prefer an appeal to the Regional Office, Ministry of Environment, Forests & Climate Change, Chennai, Tamil Naidu.(2)The Head of the Regional Office shall within 60 days of filing the appeal pass the appropriate order.
