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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Sandal Wood Possession Rules, 1969

(1)If at any time, it appears to the Divisional Forest Officer that the licensee has contravened or failed to comply with any of the conditions laid down in these Rules, he may cancel suspend the licence after giving the said licensee 15 days notice in writing for making his representation against such cancellation or suspension.