25. Cancellation of licences and proprietor's certificates.
- [(1) The State Government may cancel the licence or proprietor's certificate of any licensee or registered proprietor who-(a)allows his licence or proprietor's certificate, as the case may be, to be used on behalf of any other person as authority to buy or have in his possession or sell mica extracted from a mica mine or from a mica dump, or(b)being a person to whom a miner's licence has been granted extracts mica from a mine the particulars of which are not endorsed on his licence, or(c)is guilty of repeated failure to comply with any of the other provisions of this Act or Rules made thereunder, or(d)is convicted of an offence under Chapter XVII of the Indian Penal Code committed in respect of mica:Provided that a licence or proprietor's certificate shall not be cancelled solely by reason of conviction from which the licensee or the registered proprietor has no right of appeal or revision:Provided further that a licence or proprietor's certificate shall not be cancelled unless the licence or the proprietor has been furnished with the grounds for such cancellation and has been afforded reasonable opportunity to show cause why his licence shall not be cancelled.](2)A fresh licence or proprietor's certificate shall not, without the previous sanction of the [State] [Substituted by A.L.O.] Government, be granted to any licence or registered proprietor whose licence or proprietor's certificate has been cancelled under this Section.
