Section 15 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
15. Cancellation of licence.
- [Sections 21 and 38 (2) (b)]. - The Director may, by order, cancel a licence granted under rule 13 if he is satisfied that the conduct of the excavation operation has not been satisfactory or in accordance with 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 an opportunity to make his objections.
