Section 8 in The Orissa Cement Control Order, 1973
8. Cancellation of licence.
(1)No licensee or his agent or representative or servant or any other person acting on his behalf shall contravene any of the terms and conditions of the licence or the directions issued under or any provision of this Order and if any such licensee or his agent of servant or any other person acting on his behalf contravenes any of the said terms, conditions, or directions, or fails to lift the allotment of cement made to him within the prescribed time, then without prejudice to any other action that may be taken against him according to law, his licence may be suspended by order in writing of the Licensing Authority :Provided that the Licensing Authority may, upon application or of its own motion, rescind any order of suspension of a licence passed by it or review its own order or that of its predecessor or pass any other appropriate order in respect of such licence.(2)Without prejudice to the provisions of Sub-clause (1), if the Licensing Authority is satisfied that the licensee has contravened any of the terms and conditions of the licence or the directions issued under or any provision of the Order or has failed to lift the allotment of cement made to him within the prescribed time and cancellation or revocation of his licence is called for, the said authority may, after giving the licensee a reasonable opportunity of stating his case against the proposed cancellation or revocation by order cancel or revoke his licence and shall forward a copy of the order to the licensee.(3)Notwithstanding anything contained in Sub-clauses (1) and (2) where a licensee is convicted by a Court of law in respect of contravention of any order made under Section 3 of the Essential Commodities Act, 10 of 1955, the Licensing Authority may, by order in writing, cancel his licence:Provided that where such conviction is set aside in any appeal or revision, the Licensing Authority may, on application in Form II, by the person whose licence has been cancelled, re-issue the licence to such person.
