Section 17(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)Where the Authorised Officer has reason to believe that the licensee has violated any of the terms and conditions of licence specified in rules 8 or 9 or has committed an offence under the Kerala Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or the Biological Diversity Act, 2002 (18 of 2003) the Authorized Officer may at his discretion after recording the reason in writing; suspend the licence.
