Section 11 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
11.
In case of contravention of any of the provisions of Rule 10 by any person who has been permitted by the Divisional Forest Officer to use depot permit, such permission is liable to be cancelled and the security deposit paid by such person may, in whole or in part, be forfeited by the Divisional Forest Officer without prejudice to any action that may be taken against him under Rule 21 :Provided that before the order of forfeiture is passed, the owner of the depot shall be given a reasonable opportunity of being heard.
