Section 14(25) in Orissa Minor Minerals Concession Rules, 2004
(25)In the case of breach of any condition of a prospecting license by or under these rules, the Director may given notice of thirty days to the licensee to rectify the defects. If the licensee fails to rectify the defects within specified time, the Director may, by order in writing cancel the license, and/or forfeit, in whole or part, the amount deposited by the licensee towards security deposit:Provided that no such order shall be made without giving the licensee a reasonable opportunity of stating his case.
