Section 15 in Punjab Regulation of Wood Based Industries Rules, 2019
15. Revocation of licence or registration.
- Notwithstanding anything contained in these rules, theDivisional Forest Officer, where he has reason(s) to believe that a licensed or registered firm is operating in contravention to the provisions of these rules or conditions of the licence or registration or is indulging in activities prejudicial to the interest of forest conservation, may after giving such licensed or registered Wood Based Industry an opportunity of being heard, recommend to the State Level Committee to cancel, suspend or revoke the licence or registration granted under these rules. The State Level Committee shall take a final decision in this regard.
