Section 8(b) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(b)The holder of a licence has without reasonable cause, failed to comply with the conditions subject to which the licence had been granted or has contravened any of the provisions of these rules, without prejudice to any other penalty to which the holder of the licence may be liable under these Ries, the licensing officer may, after giving the holder of the licence as opportunity of showing cause, cancel 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 had been granted. On such cancellation or suspension the unaccounted timber shall also be forfeited and the saw mill shall be sealed to stop the sawing operation :
