Section 7(6) in Punjab Prevention of Food Adulteration Rules, 2004
(6)Where the Licensing Authority intends to refuse to grant or renew a licence or intends to suspend or cancel any licence or forfeit the security deposit, it shall before passing such order in that behalf require the applicant or the licencee as the case may be, to show cause, within a specified period of time, as to why such orders should not be made. If the applicant or licensee fails to show cause, within the specified period of time or shows a cause which in the opinion of the Licensing Authority is not satisfactory, the Licensing Authority shall make a speaking order accordingly.
