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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(iv) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(iv)In case of breach of any of the terms and conditions of the permit, the Competent Authority shall issue a notice to the permit holder(s) to show-cause for such violation within seven days of receipt of the notice. If there is no response from the permit holder within the stipulated time or the show-cause given by him is not found satisfactory, the Competent Authority may cancel or suspend the permit by an order in writing to be communicated to the permit holder.