Section 14(1) in Bihar Trade Articles (Licences Unification) Order 1984
(1)Without prejudice to the provisions of clause 11, if the Licensing Authority is satisfied that licensee has contravened any of the terms and conditions of the licence and that a forfeiture of the security deposit is called for, it may, after giving the licensee a reasonable opportunity of stating his case, by order, forfeit the whole or any part of the security deposited by him and communicate a copy of the order to the licensee.
