Section 32 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
32. Refusal or cancellation of permit.- (1) The Wild Life Preservation Officer may, for good and sufficient reason, refuse to issue any permit or may cancel any permit granted under this Chapter.
(2)Any person aggrieved by the refusal or cancellation of a permit under sub-section (1) may within fifteen days appeal to the State Government, whose decision shall be final.
