Section 5(2) in Andhra Pradesh Sandal Wood Possession Rules, 1969
(2)Any person aggrieved by the orders of the Divisional Forest Officer passed under Sub-rule (1) cancelling or suspending a licence may within 15 days from the date of receipt of such order prefer an appeal to the Conservator of Forests who may such pass orders as he deems fit after recording the reasons therefor.
