Section 9(2) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963
(2)Any person aggrieved by the order of Divisional Forest Officer refusing a permit or licence, may, within fifteen days from the date on which the order is communicated to him, prefer an appeal to the Conservator of Forests.
