Section 8A in The Karnataka Preservation Of Trees Act, 1976
8A. Cancellation or suspension of permission granted under section 8.-
The tree officer may cancel or suspend the permission granted under section 8 on any of the grounds specified below, after giving an opportunity of being heard to the grantee and after recording reasons therefor, namely:-(a)furnishing of false or wrong information to obtain permission;(b)discovery of defects in title;(c)misuse of felling permission;(d)non-fulfilment of conditions of felling permission;(e)violation of any provisions of this Act or the rules or orders made thereunder;(f)felling of unpermitted trees;(g)dispute between grantee and others.
