(3)The registering authority may, be order, adjust or forfeit, as the case may be, the whole or any portion of the security furnished by a dealer.(a)For realising any amount of tax, penalty or interest payable by the dealer ; or(b)If the dealer has misused any forms or has failed to keep them in proper custody:Provided that no order shall be passed under this sub-section without giving the dealer a reasonable opportunity of being heard.
