Section 15 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
15. Cancellation of license. - The Director-General may, by order, cancel a license granted under rule 13 if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with the conditions of the license, or if any further security demanded under rule 18 has not been deposited within the specified time:
Provided that no license shall be canceled unless the licensee has been given an opportunity to make his objections.
