Section 18(4) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(4)The licence issued under these rules arc also liable to be cancelled if the licensee is found guilty by a Court of competent jurisdiction in an offence punishable under the provisions of the Kerala Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or the Biological Diversity Act, 2002 (18 of 2003) or the rules made thereunder.
