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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2)(b) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018

(b)In case of violations, where it is not proposed to either revoke the licence or seize and confiscate the plant, machinery etc., the Licensing Authority shall be competent to impose a penalty of a sum upto the limit of available security deposit. If the amount of penalty so levied exceeds Rs. 5000/-, an appeal against such imposition shall lie with the Conservator of Forests having territorial jurisdiction over the area, and his decision, thereon shall be final. The appeal should however, be preferred within fifteen days from the date of receipt of the order imposing the penalty.