Section 15 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
15. Cancellation of licence
The Director may, by order cancel a licence granted under rule 13 if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with the conditions of the licence, or if any further security demanded under rule 18 has not been deposited within the specified time :Provided that no licence shall be cancelled unless the licensee has been given a reasonable opportunity to make his objections.
