3C. Conditions for suspension or cancellation of a licence.
(1)The Sugar Commissioner may, in case of contravention of any of the provisions of this Act or the rules made thereunder or any of the conditions of the licence, suspend or cancel a licence granted or renewed under this Act, or refuse renewal of the same.](2)Any person aggrieved with the order of the Sugar Commissioner under sub-section (1) may, within such period as may be prescribed, prefer an appeal to the State Government whose decision thereon shall be final.(3)The cancellation or suspension of a licence under sub-section (1) shall not entitle the licensee to any compensation or to the refund of any fee paid in respect of such licence.
