Section 12 in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983
12.
Any person aggrieved by an order made under Rule 10 may within thirty days of the passing of such order appeal to the Conservator of Forests, who shall decide the appeal after giving such person and the Divisional Forest Officer making such order, an opportunity of being heard, and the decision of the Conservator of Forests shall be final.
