Section 9(1) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(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.
