Section 7(4) in The Mineral Concession Rules, 1960
(4)In case of breach of any condition imposed on any holder of reconnaissance permit by or under this rule, the State Government may, by order in writing, cancel the permit, and/or forfeit in whole or in part, the amount deposited by the permit holder as security:Provided that no such order shall be made without giving the permit holder a reasonable opportunity of starting his case.
