(5)Forfeiture of Security. - (a) Without prejudice to any action which may be taken against a licensee, the licensing authority at its discretion may, by order in writing, forfeit either in full or in part, the security deposit of the agent, if in its opinion any of the condition, under which the licence has been granted, has been contravened.(b)Before making any order of forfeiture under this rule, the licensing authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such forfeiture.
