Section 10 in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983
10.
Notwithstanding anything contained in the foregoing Rules, the Divisional Forest Officer may, where he has reason to believe that a licensee is operating the saw pit in contravention of the provisions of these Rules and conditions of the licence or the licensee is indulging in activities prejudicial to the interests of forest conservation, at any time, revoke the licence granted under these Rules.
