(1)No Objection Certificate granted under rule 34, may be cancelled by the authority issuing the same or authority superior to it, if such authority is satisfied, that-(a)the licence holder has ceased to have any right for the lawful possession over the premises;(b)the licence holder is convicted and sentenced for any criminal offence or ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping peace for good behaviour;(c)the cancellation of no objection certificate is absolutely necessary for public peace and safety:Provided that before cancellation of the no objection certificate, the licence holder shall be given an opportunity of being heard.(2)The authority issuing the no objection certificate or the State Government cancelling no objection certificate shall record, in writing, the reasons for such cancellation and shall immediately furnish to the licence holder and the licensing authority concerned, a copy of the order cancelling the no objection certificate and the reason for such cancellation.(3)In case an appeal is made against the cancellation of no objection certificate, such appeal shall be preferred within a period of sixty days, before the authority superior to the District Authority or the Director General of Mines Safety, as the case may be, and the appellate authority may consult the Chief Controller, if so desired.
