57. Procedure for Cancellation of any Lease or License.
(1)Upon receipt of a report from any Mining Officer regarding any contravention of the Act or these rules, the Collector shall issue a notice to the said Settlee/licensee giving 15 days time to file show cause.(2)After hearing the Settlee/licensee, the Collector shall, pass a reasoned order. In the said order, the Collector shall indicate whether the existing stock of the minor minerals and other transport should be confiscated and auctioned or not, and whether or not, the money so received is to be returned to the Settlee.(3)The Collector may also direct the Settlee that such stock, pursuant to the cancellation or suspension of the mining lease or the license, be deposited with the Corporation at such a price as the Corporation may decide. If the Settlee/licensee fails to implement the order of the Collector, the Collector shall cause the minor minerals to be deposited with the Corporation and recover the cost from the said Settlee/licensee.(4)Where the Settlee/licensee fails to appear as a result of the said notice, the Collector shall be free to pass an order ex-parte.
