(1)The State Government may, after giving the licensee a reasonable opportunity of being heard, cancel the license of any licensee who-(a)is convicted of mi offence in respect of mica under this Act or under Chapter XVII of the Indian Penal Court (Central Act XLV of 1860) or under the Mines and Minerals (Regulation and Development) Act, [1957 (Central Act LXVII of 1957)] [Substituted by Rajasthan Act 43 of 1976.]; or(b)is guilty of repeated failure to comply with any of the provisions of this Act:Provided that the license shall not be cancelled solely by reason of a conviction from which the licensee has no right of appeal.
