Section 4(3) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
(3)Appeal against the order passed by the Block Development Officer shall lie to the Conservator of Forests and in case of orders passed by any other officer to the next higher authority (Conservator of Forest in case the order has been passed by the Divisional Forest Officer, and Additional Chief Conservator of Forests in case the order has been passed by the Conservator of Forest) and its decision shall be final.
