Section 15(2) in The U.P. Coal Control Order, 1977
(2)(i)If a licensee under this Order or his agent or servant or any other person acting on his behalf:(a)obtains a licence by giving wrong facts in the application for licence;(b)contravenes any provision of this order or any direction of the State Coal Controller or the District Magistrate issued under this order;(c)contravenes any condition of the licence;(d)transfers his licence to any other person without the previous permission in writing of the Licensing Authority, then without prejudice to any other action that may be taken against him, the Licensing Authority may, for reasons to be recorded in writing, order-(a)suspension of his licence for a period to be specified in the order, such periods not extending beyond the date of normal expiry of the licence or cancellation or revocation of his licence and may also, if so considered necessary, order transfer of his stock to some other licensee or person at the price fixed under clause 8(ii) (a) or 8(iii)(c), as the case may be; or(b)forfeiture of his security either in whole or in part and also, if so considered necessary, may not allot him any coal for such period as may be. specified in the Order:Provided that no such order shall be passed unless the licensee has been given a reasonable opportunity of stating his case in writing.(ii)The licensee, aggrieved by such order, may within a period of 30 days from the date of communication of the order, appeal to the State Coal Controller. The order of the State Coal Controller passed on appeal shall be final.
