Section 12(e) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(e)(i)In case of the breach of any of the terms and conditions of the permit the competent authority shall issue a notice to the permit-holder to explain the reasons of such violation within seven days from the date of issue of the notice.(ii)If there is no response from the permit-holder within the stipulated time of the explanation given by him is not found satisfactory the competent authority may cancel or suspend the permit by an order in writing to be communicated to the permit-holder.
