Section 8(2) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
(2)Any person aggrieved by the rejection of his leaves by an officer or agent under the proviso to sub-section (1), may, within fifteen days therefrom, and in the manner prescribed, complain to the Divisional Forest Officer, or such other officer as may be empowered by the State Government in that behalf.
