Section 9(2) in The Orissa Forest Produce (Control of Trade) Act, 1981
(2)Any person aggrieved by the rejection of his specified forest produce by an authorised officer or agent under the provision to Sub-section (1), may within fifteen days therefrom, refer the matter to the Divisional Forest Officer, or such other officer who may be empowered by the State Government in this behalf, having jurisdiction over the unit in which the specified forest produce has been grown or found.
