Section 17 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
17. Suspension of licence.
(1)Where the Authorised Officer has reason to believe that the licensee has violated any of the terms and conditions of licence specified in rules 8 or 9 or has committed an offence under the Kerala Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or the Biological Diversity Act, 2002 (18 of 2003) the Authorized Officer may at his discretion after recording the reason in writing; suspend the licence.(2)The order of such suspension shall be communicated to the license in writing specifying the reasons thereof and calling for explanation as to why further proceedings for cancellation of the licence shall not be taken against him and such explanation shall be submitted by the licensee within fifteen days from the date of receipt of the order of suspension of licence.(3)Where the explanation offered by the licensee is found satisfactory the Authorized Officer may revoke the order of suspension of licence after getting the defects, if any, rectified and after realising the fee for restoration specified in Schedule C.(4)Where the explanation furnished by the licensee is found to be not satisfactory, the Authorized Officer shall take further steps for the cancellation of licence under rule 18.
