Section 12 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
12. Effect of non-compliance of Rule 10.
- If intimation is not sent as per the provisions of Rule 10, the Collector may cancel the licence and initiate such other legal action as he decides under the law :Provided that such cancellation shall not make illegal the colonization initiated under a valid licence and which satisfies the provisions of the Act and these rules :Provided further that a licence shall not be cancelled under this rule unless an opportunity of being heard is given to the licensee and the Collector shall record in writing reasons for the cancellation of licence.
