Section 12(2) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(2)The State Government, may, likewise by notification in the Gazette withdraw in whole or in part permanently, or for such period as may be specified, any exemption granted under sub-section (1) :Provided that exemption shall not be withdrawn unless the person in whose favour the exemption had been granted has been given an opportunity of being heard.
