Section 14 in Jammu and Kashmir Biological Diversity Rules, 2015
14. Revocation of agreement.
- i. The Board may either suo-moto or on the basis of any complaint, revoke the written agreement in the circumstances specified below :-a. On the ground of reasonable belief that the person accessing has violated any of the provisions of the Act ;b. That the person has violated any of the terms of the agreement ; andc. On account of overriding public interest with reference to the protection of the environment and conservation of biological diversity and protection of the rights, livelihoods and knowledge of local communities.ii. The revocation order shall be made only after making such enquires as required after giving the person so affected reasonable opportunity of being heard.iii. The Board shall send a copy of such withdrawal or revocation order to the Biodiversity Management Committees and the local body concerned for prohibiting the person concerned from utilizing the biological resources and also to assess the damage, if any, caused and take steps to recover the damage.
