Section 14 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
14. Power of the Authorised Officer.
- In case of breach of any conditions specified in Rule (13) or/and Form 7 by the permit holder, the Authorised Officer shall issue a notice in writing to the permit holder specifying the breach of condition and asking him/her to show cause why he/she should not be penalized and/or why the permit shall not be cancelled for the breach committed, directing him/her to remedy the breach within fifteen days from the date of issue of said notice and if the permit holder fails to submit proper cause and/or if the breach is not remedied within such period, the Authorised Officer, without prejudice to any other action may take following action : -(i)cancel the permit,(ii)impose fine up to two times of the fees of the permit and/or;(iii)forfeit the whole or part of the security deposit:Provided that no such action shall be taken without giving an opportunity of being heard to the permit holder.
