Section 10 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
10. Power to cancel or suspend licences.
(1)The Licensing Authority may suspend or cancel any licence issued or renewed under this Act on any one or more of the following grounds, namely : -(a)that he has parted, in whole or in part with his control over the shop or has otherwise ceased to conduct the business or hold such acid;(b)he fails to produce without any reasonable cause such license on demand of the any officer authorized by the Licensing Authority in this behalf;(c)that he has failed to maintain the record as prescribed;(d)he omits, without any reasonable cause, to maintain accounts or to submit any return in accordance with the provisions of this Act or any rule made thereunder;(e)that he has, without reasonable cause, failed to comply with any of the terms and conditions of the licence or any directions lawfully given by the Licensing Authority or has contravened any of the provisions of this Act or the rules made thereunder; or(f)on any other grounds as may be prescribed.(2)The Licensing Authority may suspend the licence as interim measure pending final order under sub-section (1).(3)Before passing of a final order under sub-section (1), the Licensing Authority shall inform the licensee, of the grounds on which action against him is proposed and give him a reasonable opportunity of being heard.(4)A copy of every order passed under sub-section (1) or (2) shall be communicated to the licensee forthwith and shall be affixed on outer door or some conspicuous part of the shop visible to the public.
