(1)The Sub-Divisional Officer (Revenue) on receiving the information about the contravention of an approved management plan from the concerned Forest Ranger/Competent Authority or the Officer authorised by him, shall issue a show-cause notice to the concerned Bhumiswami, or the Gram Panchayat or the Gram Sabha, as the case may be and give a reasonable time for filing the reply to the notice.(2)If the concerned Bhumiswami or the Gram Panchayat or Gram Sabha as the case may be, fails to submit the reply of the show-cause notice, within the specified time limit or after due consideration of the reply to show-cause notice, the Sub-Divisional Officer (Revenue) may decide the case within a period of 30 days as per the provisions of Section 8 of the Act.
