Section 30 in The Rajasthan Minor Mineral Concession Rules, 1986
30. Cancellation of licence.
(1)The licensee shall abide by all terms and conditions of licence.Provided that the Mining Engineer/Assistant Mining Engineer incharge of the area may issue directions in respect of Mining methods, removal and disposal or over burden, stacking of minerals, payment of royalties and other connected matters.(2)If the licensee commits breach of any terms of licence or any provision of the rules or fails to comply with the directions given by the Mining Engineer/Assistant Mining Engineer within the period specified by him the competent authority may after giving 15 days notice to remedy the breach or to comply the directions, impose penalty not exceeding [ Rs. 10000/-] [Added by Rajasthan Gazette Extraordinary dated 14/10/2011] or in the alternative may cancel the licence with forfeiture of security deposits and licence fee for the remaining period of the licence.
