Section 7 in Sikkim Shops and Commercial Establishments Act, 1983
7.
(1)The Chief Inspector may suspend or revoke a registration certificate granted under this Act and may for that purpose require the holder of certificate by notice in writing to deliver up such certificate to it or to any other officer within such time as, may be specified in the notice.(2)The Chief Inspector may, by an order in writing, suspend a licence, for such; period as he thinks fit or revoke a licence,(a)if he deems it necessary in the interest of public safety to suspend or revoke the licence; or(b)if the licence was obtained by suppression of material information or on the basis of wrong information provided by the holder of the licence or any other person on his behalf at the time of sending an application for the licence; or(c)if the holder of licence has failed to comply with notice under sub-section (1) requiring him to deliver up the licence.(3)The Chief Inspector may also revoke a licence on the application of the holder thereof.(4)Where the Chief Inspector makes an order suspending or revoking a licence under sub-section (2) he shall record in writing the reasons thereof and furnish to the holder of licence on demand a brief statement of the same.(5)A Court convicting the holder of licence of any offence under this Act or rules made thereunder may also suspend or revoke a licence:Provided that if the conviction is set aside in appeal or otherwise, the suspension or revocation shall be final.(6)On the suspension or revocation of licence under this section, the holder thereof shall without delay surrender the licence to the authority by whom it has been suspended or revoked or to such other authority as may be specified in this behalf in the order of suspension or revocation.
