Section 12 in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
12. Appeal.
- (i) Any person aggrieved by a decision of a Licensing Officer under Rule 4 or Rule 7 [or under rule 7A] [Added by ibid.] may within thirty days from the date on which the decision is communicated to him prefer any appeal to the next higher officer:Provided that the appellate officer may entertain the appeal after the expiry of said period of thirty days. If he is ratified that the appellant had cause for not filing the appeal in time.(ii)The decision of the appellate authority shall be final and binding.
