Section 11(5) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(5)In the case of breach of any condition imposed on any holder of prospecting licence or composite licence under the Act and the rules made thereunder, the State Government may, by order in writing, cancel the licence and/or forfeit in whole or part, the amount of performance security deposited by the holder of prospecting licence or composite licence, as applicable, under the Act and the rules made thereunder:Provided that no such order shall be made without giving the licencee a reasonable opportunity of representing his case.
