Section 11(2) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(2)[ No order of cancellation shall be made under this clause unless the licensee has been given a reasonable opportunity of stating his case against the proposed cancellation but during the pendency, or in contemplation of proceedings of cancellation of licence, the licence can be suspended by an order stating reasons in writing for a period of 30 days without giving any opportunity to the licensee of stating his case, thereafter the suspension period may be extended upto 90 days, if deemed fit after hearing and recording reasons thereof and the case shall be finally disposed off within his extended period.] [Substituted by Notification No. S.O. 282, dated 17.8.2002 (w.e.f. 27.8.1980).]
