Section 6(5) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(5)If the licensing officer is satisfied, either on a reference made to it in this behalf or otherwise, that-(a)the licensee has parted, in whole or in part with his control over the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] or has otherwise ceased to operate or own such saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).]; or(b)the licensee has, without reasonable cause, failed to comply with any of the conditions of the licence or any direction lawfully given by the licensing officer or has contravened any of the provisions of this Act or the rules made thereunder; or(c)the licensee has, in the premises of the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).], wood which he is not able to account for satisfactorily and consequently which is liable for confiscation under Section 9;then without prejudice to any other penalty to which the licensee may be liable under this Act, the licensing officer may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence and forfeit the sum, if any, or any portion thereof, deposited as security for the due performance of the conditions subject to which the licence has been granted.
