Section 18(2) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(2)The Authorised Officer may cancel any licence issued under these rules, under the following circumstances, also, namely: -(a)On receipt of a report from the authorities of Pollution Control Board to the effect that the unit is causing health hazard to local people.(b)On receipt of a report from Local Self Government Institutions or from Police Authorities requesting to cancel the licence.(c)On receipt of a report from the distribution licensee or transmission licensee under the Electricity Act, 2003 (36 of 2003) or from Commercial Tax Authorities requesting for the cancellation of the licence.
