Section 16 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
16. Appeal against order of Licensing Authority.
- Any person aggrieved by an order made under Rule 15, may within thirty days of service of the order, prefer an appeal to the Conservator of Forests having jurisdiction, who shall hold, or cause to be held such enquiry as he deems fit and after giving an opportunity of making a representation to appellant, pass a speaking order, which shall be final.
