Section 15 in The Punjab Wild Life Preservation Act, 1959
15. Power to suspend or cancel licences.
(1)The Chief Conservator of Forests, Punjab, or any other officer authorised by the State Government in this behalf may, subject to any general or special order of the State Government, and after affording the licensee an opportunity of being heard, suspend or cancel any licence granted under this Act.(2)Any person aggrieved by the suspension or cancellation of a licence under sub-section (1) may, within thirty days of the date of order appealed against, appeal to the State Government whose decision on such appeal shall be final.
