Section 10 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
10.
If the authorised officer has reason to believe that any person to whom permission for cutting or destruction of valuable trees under the Kerala Restriction on cutting and Destruction of Valuable Trees Ordinance, 1974 has been granted has in his application furnished particulars which are materially incorrect or has contravened any provisions of these rules or the conditions under which the permission was granted he may cancel such permission immediately or modify the same.
