Section 136(4) in The M.P. Motor Vehicles Rules, 1994
(4)The Licensing Authority may order the forfeiture in whole or in part of the security furnished by the licensee under sub-rule (5) of Rule 133 for contravention of any provision of this rule or Rules, 132, 133,138, 139, 140 or for breach of any of the conditions specified in Rule 138 by the licensee :Provided that, no such forfeiture shall be made unless the licensee is given opportunity of being heard.
