Section 20(1) in Rajasthan Biological Diversity Rules, 2010
(1)The Board may, either suo moto or on the basis of any complaint, withdraw any permission granted or revoke the written agreement in the circumstances specified below, namely:-(a)on the ground of reasonable apprehension that the person to whom the permission was granted has violated any of the provisions of the Act or the conditions on which the permission was granted or he has failed to comply with any of the conditions of the written agreement or any of the conditions of access granted;(b)in the interest of public cause or for the protection of environment and conservation of biological diversity.
