Section 4(3) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
(3)[ Where the Competent Authority refuses to issue a certificate under this section it shall record its reasons in writing and any person aggrieved by such refusal may, within fifteen days from the date of communication thereof, appeal against the order of refusal to the Collector of the district or such other officer as may by notification in the Official Gazette, by authorised in this behalf by the State Government; and the Collector, or such other officer may pass such orders thereon as he thinks fit;]
