Section 18(4) in The Offshore Areas Mineral Concession Rules, 2006
(4)In the case of breach of any condition imposed on any holder of exploration licence by or under this rule, the administering authority may, by order in writing, cancel the licence or forfeit, in whole or part, the amount deposited by the licensee under rule 21 or do both.Provided that no such order shall be made without giving the licensee a reasonable opportunity of being heard or slating his case,
