Section 8 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
8. Appeal.
(1)Any person aggrieved by an.order of rejection under Rule 5 may within fifteen days from the date of receipt of the copy of such order prefer an appeal to the Conservator of Forests, within whose jurisdiction the unit is situated.(2)On receipt of an appeal under Sub-rule (1) the Conservator shall, after giving notice to the parties concerned in the same manner as is provided under Sub-rule (1) or Rule 5 and after hearing them, pass such orders as he deems fit.
