Section 14A(1) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(1)Any person aggrieved by any order of confiscation may, within thirty days of the order, or if fact of such order has not been communicated to him within thirty days of the date of knowledge of such order, prefer an appeal in writing, accompanied by such fee and payable in such form as may be prescribed, and by certified copy of order of confiscation to the Conservator of Forests (hereinafter referred to as Appellate Authority) of the Forest Circle in which the tendu leaves, has been seized.
