Section 7(2) in Sikkim Shops and Commercial Establishments Act, 1983
(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.
