Section 9 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
9. Rescission of Licence.
- The Competent Authority may, at any time during the tenure of licence, suspend the licence for breach of an/ of the terms and conditions of the licence.Before cancellation of the licence, the licensee will be served a show-cause notice. If the Competent Authority is satisfied with the explanation, he may withdraw the order of such suspension and allow the licensee to carry on his business. Otherwise, the Competent Authority, after giving an opportunity of being heard to the licensee, cancel the licence by an order in writing communicated to the licensee and also shall forfeit the security deposit along with the interest accrued thereon to the Government.Chapter-3 Transport of the Minerals
