Section 17(2) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(2)The order of such suspension shall be communicated to the license in writing specifying the reasons thereof and calling for explanation as to why further proceedings for cancellation of the licence shall not be taken against him and such explanation shall be submitted by the licensee within fifteen days from the date of receipt of the order of suspension of licence.
