Section 8 in The U.P. Wood Based Industries (Establishment and Regulation) Rules, 1978
8. Revocation of the licence.
- Notwithstanding anything contained in the foregoing rules, the Divisional Forest Officer concerned may, where he has reason to believe that a licensee is operating wood based industry in contravention of the provisions of these rules or conditions of licence or the licensee is involved in activities prejudicial to the interests of forest conservancy at any time, revoke the licence granted after giving one month notice.
