Section 13 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
13. Consequences of conviction.
- Where a licensee has been convicted by a Court of law for the contravention of any order made under section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955), the Licensing Authority shall, 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 an application by the dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).], whose licence has been cancelled, restore the licence to such dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).].
