Section 14 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
14.
A Licensing Authority or the Textile Controller may, without prejudice to any other action that he may take, cancel or suspend licence of a licensee who contravenes any of the conditions of the licence or any order or direction issued by the Licensing Authority, the State Government, the Government of India or the Textile Commissioner to Government of India, to control, regulate or prohibit production, supply, transport, disposal and distribution and prices, trade and commerce in cotton textiles or who is found to hold the licence in contravention of his order or to have supplied incorrect information in his application for the grant or renewal of the licence.Note. - The Licensing Authority or the Textile Controller is empowered to suspend the licence for reasons specified in the clause.
