Section 15 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
15. Refusal to renew or revoke Licence.
- Where the Licensing Authority refuses to renew or revoke a licence granted under these rules or seizes and confiscates the plant, machinery, implements and equipment under Rule 14, he shall do so by an order communicated to the applicant or the Licence holder, as the case may be by giving reasons in writing for such refusal or revocation, or seizure and confiscation.
