- When the holder of any lease, licence or contract whatsoever granted or continued by or on behalf of the Government for any of the purposes of this Regulation commits an offence against this Regulation or any rule thereunder, or when any such offence is committed by any agent or servant of the holder of lease, licence or contract, and the State Government is satisfied that the commission of the offence was a consequence of the instigation of such holder, of any neglect or default on his part, the State Government may, by order in writing, declare the lease, licence or contract to be forfeited in whole or in part with effect on and from a date to be specified in the order not being prior to the date of the commission of the offence.
