Section 12(3) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(3)Any Forest Officer not below the rank of a Conservator of Forests empowered by the State Government in this behalf by notification, may within thirty days from the date of order of confiscation by the licensing officer under sub-section (1), either "suo motu" or on application, call for and examine the records of that order and may make such enquiry or cause such enquiry to be made and pass such orders as he may thinks fit :Provided that no order prejudicial to any person shall be passed without giving him an opportunity of being heard.
