Section 18 in Chhattisgarh Minor Mineral Rules, 2015
18. Cancellation of licence.
- In the case of non-compliance of these rules or breach of any condition imposed on any holder of a Prospecting Licence, the Sanctioning Authority may, by order in writing, cancel the licence and/or forfeit full or part of the security deposited by the Licensee under rule 13 :Provided that no such order shall be made without giving the Licensee a fifteen day notice in writing and an opportunity of being heard.
