Section 9 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
9. Cancellation or suspension of permit
The competent authority may at any time during the currency of a permit and after giving an opportunity of being heard to the permit-holder, cancel of suspend the permit by an order in writing communicated to the permit-holder for breach of any of the terms and conditions of the permit.
