Section 15 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
15.
Notwithstanding anything contained in the order or clause 14 above, the Textile Controller or the Licensing Authority may, without previous notice and for reasons to be recorded in writing, cancel or suspend or refuse renewal of licence issued in Form "B", was first issued to him unless the licence in the form is also cancelled or suspended for reasons to be recorded in writing by the Licensing Authority.
