Section 9 in The Orissa Cement Control Order, 1973
9. Forfeiture of security deposit.
(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.(2)The stockist shall, if the amount of security deposit at any time falls short of the amount specified in Clause 6, forthwith deposit further security to make up the deficiency on being required by the Licensing Authority so to do.(3)Upon due compliance with all obligations under the licence by the stockist, the amount of security deposit or such part thereof, which is not forfeited as aforesaid, shall be refunded to the stockist after the termination of the licence.
