Section 14(1) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
(1)Notwithstanding anything in the foregoing rules, the Licensing Authority may, where he has reason to believe that a licensee is operating a wood based unit in contravention of the provisions of the Andhra Pradesh Forest Act, 1967 or any rules made thereunder at any time, revoke the licence granted under these rules, after giving the licensee an opportunity of being heard.
