Section 14 in Bombay Wild Animals and Wild Birds Protection Act, 1951
14. Suspension or cancellation of licence. -
(1)The Wild Life Preservation Officer or any other Officer authorized by the State Government in this behalf may, subject to any general or special orders of the State Government, without giving any previous notice [but after recording in writing his reasons therefor], suspend or cancel any licence granted under this Chapter.[(2) No holder of a licence shall be entitled to any compensation for the suspension or cancellation of the licence, nor to a refund of any fee paid in respect thereof.][14A. Appeals. -(1)An appeal from an order refusing to grant a licence under sub-section (3) of section 11, or an order suspending or cancelling a licence under sub-section (1) of section 14, shall lie-(a)if the order is made by the officer authorized under sub-section (1) of section 11 or of section 14, to the Wild Life Preservation Officer; and(b)if the order is made by the Wild Life Preservation Officer, to the State Government.(2)In the case of an order passed in appeal by the Wild Life Preservation Officer under sub-section (1), a second appeal shall lie to the State Government.(3)Subject as aforesaid, every order passed in appeal under this section shall be final.(4)No appeal shall be entertained, unless it is filed within fifteen days from the date of the communication of the order appealed against:Provided that, the appellate authority may admit any appeal after the expiry of the period aforesaid, if the appellant satisfies that authority that he had sufficient cause for not preferring the appeal within time.]B-General
