Section 8(c) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(c)[ the holder of the license granted under rule 7A has without reasonable cause, failed to comply with any of the conditions subject to which the license has been granted, or has contravened any of the provisions of these rules, or has been found to have received and/or processed green timber or round timber from any source for sawing or direct sale or trade of sawn timber, the licensing officer shall, after giving the holder of the license an opportunity of showing cause, cancel the license and forfeit the sum, if any/or any portion thereof, deposited as security, without prejudice to any other penalty to which the holder of the license may be liable under these rules.] [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extrordinary, Part 4(Ga)(I), dated 8.2.2006).]
