Section 13(1) in Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989
(1)Any person aggrieved by the orders of Divisional Forest Officer may within thirty days of the service on him of the order prefer an appeal to the Conservator of Forests, who shall hold or cause to be held such enquiry as he deems fit and after giving an opportunity of making a representation to the appellant pass an order, as he deems fit.
