Section 20 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
20. Forfeiture of Securities.
[Sections 7 and 20(2)(m)] - (i) The Cane Commissioner may forfeit the securities or impose a fine upto Rs. five thousand after giving in writing the licensee an opportunity of explaining the charges against him and of producing evidence in his defence.
