Section 14(3) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
(3)In the event of revocation of licence under sub-rule (1) or seizures and confiscation of forest produce together with whole or any portion of the plant, machinery, implements and equipments under sub-rule (2) the Licensing Authority shall be competent and shall be at liberty7 to forfeit security deposit in part or whole.
