Section 15 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
15. Cancellation of licence.
- The Director may, by order, cancel a licence granted under Rule 13 if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with the condition of the licence, or if any further security demanded under Rule 18 has not been deposited within the specified time :Provided that no licence shall be cancelled unless the licensee, has been given an opportunity to make his objections.
