Section 20 in Rajasthan Biological Diversity Rules, 2010
20. Revocation of permission/Access/Approval.
(1)The Board may, either suo moto or on the basis of any complaint, withdraw any permission granted or revoke the written agreement in the circumstances specified below, namely:-(a)on the ground of reasonable apprehension that the person to whom the permission was granted has violated any of the provisions of the Act or the conditions on which the permission was granted or he has failed to comply with any of the conditions of the written agreement or any of the conditions of access granted;(b)in the interest of public cause or for the protection of environment and conservation of biological diversity.(2)The revocation order shall be made only after making such enquiries as required after giving the person so affected an opportunity of being heard.(3)The Board shall communicate a copy of such withdrawal or revocation order to the Biodiversity Management Committee for prohibiting the person concerned from utilizing the biological resources and also to assess the damage, if any, caused and to recover the damages.
