Section 8(4) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(4)The Controller shall also recover the excess amount, if any, in lieu of the overcharging done by Fair Price Shop holder or Authorized Wholesaler in respect of any Specified essential commodity:Provided that before passing any Order under sub-clause (1) or sub-clause (2), the Controller shall give a reasonable opportunity of being heard to the party concerned:Provided further that where an enquiry is pending against authorized wholesaler or fair price shop holder, and it is considered necessary to suspend the authorization, the authority concerned, on satisfaction, shall suspend the authorization for the period not exceeding six months:Provided further the suspension of authorization may exceed six months if the matter is pending in a court of Law.
