Section 9(1) in The Orissa Cement Control Order, 1973
(1)Without prejudice to the provisions of Sub-clause (1) of Clause 8, if the Licensing Authority is satisfied that the stockist has contravened any of the conditions of the licence or the directions issued under or any provision of this Order, it may, after giving the stockist a reasonable opportunity of stating his case against the forfeiture [and of being heard] [Inserted vide Orissa Gazette Extraordinary No. 448/1979-SRO No. 320 dated 21.2.1979.] by order forfeit the whole or any part of the security deposited by him and communicate a copy of the order to the stockist.
