Section 12(4) in Punjab Regulation of Wood Based Industries Rules, 2019
(4)In case a licensed firm does not use the installed capacity to the full extent, theState Level Committee may take appropriate remedial measure(s), including modification of license capacity and even revoking of license in case the licensed firm is not using its optimal capacity continuously for a period of eighteen months which is extendable at the discretion of the State Level Committee after examining the explanation given by the Wood Based Industry owner.
