Section 14(2) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
(2)(a)For any violation of the provisions of the Andhra Pradesh Forest Act, 1967 or any rules made thereunder by the licensee, the Licensing Authority or the Divisional Forest Officer, Flying Squad Party shall be competent to seize and confiscate forest produce together with whole or portion of the plant, machinery, implements and equipments which have been used in the commission of the offence;(b)In case of violations, where it is not proposed to either revoke the licence or seize and confiscate the plant, machinery etc., the Licensing Authority shall be competent to impose a penalty of a sum upto the limit of available security deposit. If the amount of penalty so levied exceeds Rs. 5000/-, an appeal against such imposition shall lie with the Conservator of Forests having territorial jurisdiction over the area, and his decision, thereon shall be final. The appeal should however, be preferred within fifteen days from the date of receipt of the order imposing the penalty.(c)All penalties levied shall be paid by the licensee within fifteen days from the date of receipt of the order or the notice of demand for payment. In case of failure to pay the penalties in time, the same will be adjusted from the security deposit, which shall be replenished immediately so as to keep it always full and complete. Tine licence shall be deemed to be inoperative, until such time, the licensee replenishes the adjustments in the security deposit.
