(8)Where a Divisional Forest Officer refuses to issue, or [renew, or suspends, or] [Substituted for the owrds 'renew, or' by G.N. dated 19.8.1981.] revokes, a licence granted under this rule, he shall do so by an order communicated to the applicant or holder, as the case may be, giving reasons in writing [for such refusal, suspension] [Substituted for the words 'for such refusal' by G.N. dated 19.8.1981.] or revocation.
