Section 15 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
15. Cancellation of licence.
- The Director may, by order cancel a licence granted under rule 13, if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with conditions of the licence, or if any further security demanded under rule 18 has not been deposited within the specified timeProvided that, no licence shall be cancelled unless the licensee has been given an opportunity of being heard.
