Section 12 in The Orissa Wheat Control Order, 1987
12. Forfeiture of security deposit.
(1)Without prejudice to the provisions of Clause 10, if the licensing authority is satisfied that the licensee has contravened any of the conditions of the licence, it may after giving the licence a reasonable opportunity of being heard against the forfeiture, by order forfeit the whole or any part of the security deposited by him and communicate a copy of the order to the licensee.(2)The licensee shall, if the amount of security deposit at any time falls short of the amount specified in Clause 7 forthwith deposit further security to make up the deficiency on being required by the licensing authority so to do.(3)Upon due compliance with all obligations under the licence, by the licensee, the amount of security deposit or such part thereof, which is not forfeited as aforesaid, shall be refunded to the licensee after the termination of the licence.
