Section 11 in The U.P. Kerosene Control Order, 1962
11. [ Forfeiture of security, suspension and cancellation of [***]. [Substituted by U.P. Kerosene Control (Eleventh Amendment) Order, 1980, w.e.f. 15.9.1980.]
- The Licensing Authority may, for reasons to be recorded in writing, forfeit the security either in whole or in part, suspend or cancel any licence [***] [Omitted 'or refuse to renew a licence' by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).] if it is satisfied that the licensee has contravened any provisions of this Order or the conditions of the licence or any direction issued thereunder:Provided that the licensee shall be given a reasonable opportunity of submitting his explanation before forfeiture of security either in whole or in part before a licence is cancelled [***] [Omitted 'or its renewal' by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).] refused or it is suspended otherwise than by way of suspension pending inquiry:Provided further that no order of suspension pending inquiry shall extend beyond a period of two weeks:Provided also that it shall not be necessary to give an opportunity in respect of an alleged contravention which has led to the conviction of the licensee.]
