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State of Punjab - Section

Section 15 in Forest Rules

15. A licence may be cancelled at any time by the officer granting it, or by the Conservator of Forests. Any breach of the Forest Act, or of any rule made under the Act, if committed by the holder of the licence or any of his retainers or followers, shall render the licence liable to cancellation. Licences are liable to be declared invalid in regard to any particular forest or in case of interference with forest work.