Section 9 in The Orissa Foodgrains Dealers' Licensing Order, 1964
9. Forfeiture of security deposit.
(1)Without prejudice to the provisions of Clause 8 if the licensing authority is satisfied that the licensee has contravened any of the conditions of the licence and that a forfeiture of, the security deposit is called for, it may, after giving the licensee a reasonable opportunity of stating his case against the forfeiture [and of being heard] [Inserted vide SRO No. 965/23.8.1979.] by order, forfeit the whole or any part of the security deposited by him and communicate a copy of the order to the licensee.(2)The licensee shall, if the amount of security at any time falls short of the amount specified in Clause 6, forthwith deposit further security to make up that amount on being required by the licensing authority to do so.(3)Upon due compliance by the licensee with all obligations under the licence, the amount of security or such part thereof which is not forfeited as aforesaid, shall be refunded to the licensee after the termination of the licence.
