Section 9 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
9. Forfeiture of Security deposit.
(1)Without prejudice to the provisions of Clause 8, if the Licensing Authority is satisfied that the licensee has contravened any of the conditions of the licence and that a forfeiture of the security deposit is called for, it may after affording the licensee a reasonable opportunity of stating his case against the forfeiture, by order forfeit the whole or any part of the security deposited by him and send a copy of the order to the licensee:Provided that where the security has been forfeited the licensee may carry on his business only after depositing fresh security in such sum not exceeding double the amount of the security forfeited, as may be determined by the Licensing Authority.(2)Upon due compliance by the licensee with all obligations under the licence, the amount of security or such part thereof, which is not forfeited shall be returned to the licensee after the termination of the licence.
