Section 18(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)The Authorized Officer may for sufficient and valid reasons to be recorded in writing, cancel the licence granted under these Rules, if the Authorized Officer is convinced that the licence was obtained by misrepresentation or by suppression of any material fact which otherwise would have disentitled the licensee from obtaining the licence or the licensee has violated any of the terms and conditions of licence.
