Section 6(3) in Sikkim Industries Licensing Act, 1982
(3)The licensing authority may, by an order in' writing, suspend a licence for such period as it thinks fit or revoke a licence,(a)if it is satisfied that the holder of licence is prohibited by any law for the time being in force to carryon an industry; or(b)if the holder of the licence has violated any of the conditions under which the licence was granted; or(c)if the licensing authority deems it necessary in the interest of public peace or public safety to suspend or revoke a licence; or(d)if the licence was obtained by the suppression of material information or on the basis of wrong information provided by the holder of licence or any other person on his behalf at the time of applying for licence; or(e)if the holder of licence has failed to comply with a notice under sub-section (1) requiring him to deliver-up the licence; or(f)if the holder of licence has been convicted for an offence under the Prevention of Food Adulteration Act, 1954, the Essential Commodities Act, 1955, the Foreign Exchange Regulation Act, 1973, the Essential Commodities (Special Provisions) Act, 1981 or any other offence involving moral turpitude.
