Section 10 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
10. Rescission of Licence.
- The District Officer may, at any time during the tenure of licence, suspend the licence for breach of any of the terms and conditions of the licence.Before cancellation of the licence, the licensee will be served a show-cause notice. If the District Officer is satisfied with the explanation, he may withdraw the order of such suspension and allow the licensee to carry on his business. Otherwise, the District Officer, after giving an opportunity to the licensee of being heard, cancel the licence by an order in writing communicated to the licensee and may also forfeit the security deposit along with the interest accrued thereon to the Government.
