4E. [ Forfeiture of security deposit. - (1) Without prejudice to the provisions of clause 4-D, if the Licensing Authority on perusal of the dealer's explanation, is satisfied that the dealer's default does not call for cancellation of his licence and the ends of justice would be met by forfeiture of his security deposit, he may by order forfeit the whole or any part of the security deposited by him and communicate a copy of the order to the licensee:
Provided that where the security has been forfeited in full or part the licensee may carry on his business only after depositing the amount so forfeited.(2)Upon due compliance by the licensee with all obligations under the licence amount of security of such part thereof which is not forfeited as aforesaid shall be returned to the licensee after the termination of the licence.] [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/ XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
