Section 13(2) in Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989
(2)Any person aggrieved by an order of Conservator of Forests or passed under sub-rule (1) may within thirty days from the date of receipt of the order prefer revision petition to the Principal Chief Conservator of Forests or [any Chief Conservator of Forests] as may be authorised by the Principal Chief Conservator of Forests, who may pass such order as he deems fit, and such order shall be final.Appendix 1Form 1[See Rule 4 (1)]Form for Application of a Licence
