Section 18 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
18. Cancellation of licence.
- The Director may, by order, cancel a licence granted under rule 16, if he is satisfied that the conduct of the excavation operations has not been satisfactory or are not in accordance with the conditions of the licence or if any further security demanded under rule 21 has not been deposited within the specified time:Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his representations.
