Section 45(5) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(5)The Competent Officer may by order in writing determine any transferred lease at any time, if the lessee has, in the opinion of the Competent Officer, committed a breach of any of the provision of these rules:Provided that, no such order shall be made without giving the lessee a reasonable opportunity of showing cause against making such an order.
