(1)In case of breach of any of the terms and conditions of authorisation or assignment granted under this Act, the Adjudicating Officer shall, pursuant to an inquiry under the provisions of this Chapter-(a)pass an order in writing in respect of one or both of the following, namely:-(i)direct such authorised entity, or assignee to do or abstain from doing any act or thing to prevent such breach or for such compliance;(ii)impose civil penalties as specified in the Second Schedule; and(b)make recommendations for the consideration of the Central Government regarding suspension, revocation, or curtailment of the duration of the authorisation or assignment.
