Section 8 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
8. Forfeiture of Security Deposit.
(1)Without prejudice to the provisions of sub-clause (4) of Clause 3 and Clause 7, if the Licensing Authority is satisfied that the licensee has contravened any of the conditions of the licence and that a forfeiture of the security is called for, the said authority may, after giving the licensee a reasonable opportunity of stating his case and being heard in person against the forfeiture, by order, forfeit, the whole or any part of the security deposit made by the licensee under sub-clause (1) of Clause 5 of the Order.(2)Where the security deposit of a licensee or any portion thereof is forfeited, the licensee shall deposit the amount so forfeited.(i)where no appeal against the order of forfeiture has been filed within thirty days from the date on which the order was communicated to him,or(ii)Where appeal against such order has been filed and dismissed, within seven days of the dismissal of appeal.(3)Upon due compliance by the licensee with all obligations under the licence, the amount of security or such part thereof, which is not forfeited as aforesaid, shall be returned to the licensee after the termination of the licence.
