Section 11(1) in Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989
(1)Notwithstanding anything in the foregoing rules, the Divisional Forest Officer may, where he has reason to believe that a licensee has contravened the provision of Act or any rule made thereunder, at any time, revoke the licence granted under these rules, after giving the licensee an opportunity of being heard.
