Section 17 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
17.
An appeal from an order passed by the Divisional Forest Officer under any of the prescribed Rules shall lie to the Conservator of Forests-in-charge whose decision shall be final but if the Divisional Forest Officer has passed only such order with the approval of the Conservator of Forests then the appeal shall lie to Chief Conservator of Forests through the Divisional Forest Officer and Conservator of Forests.
