Section 17(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(2)Powers of the Government/Licensing Authority.-In the case of breach of any conditions specified in sub-rule (1) by the Licensee, the State Government/Licensing Authority shall give a notice in writing to the Licensee asking him/her to show cause why he/she should not be penalised and/or the Licence should not be cancelled for the breach committed directing him/her to remedy the breach within thirty days from the date of receipt of said notice and if the Licensee fails to show proper cause and/or if the breach is not remedied within such period, the Licensing Authority, without prejudice to any other action may determine the Licence and/or forfeit the whole or part of the security deposit:Provided that no such action shall be taken without giving an opportunity of being heard to the Licensee.
