Section 14(4) in The Mineral Concession Rules, 1960
(4)In the case of breach of any condition imposed on any holder of a prospecting license by or under this rule, the State Government may, by order in writing, cancel the license, and/or forfeit, in whole or part, the amount deposited by the licensee under rule 20:Provided that no such order shall be made without giving the licensee a reasonable opportunity of stating his case.
