Section 6(4) in Sikkim Industries Licensing Act, 1982
(4)Where the licensing authority makes an order varying the conditions of a licence under sub-section (1) or an order suspending or revoking a licence under sub section (3), it shall record in writing the reasons therefor and furnish to the holder of the licence on demand and on payment of a fee of rupees fifty a brief statement of the same (5) A court convicting the holder of a licence for any offence under this Act or the rules made thereunder or for any offence under the Acts referred to in clause (f) of subsection (3), may also suspend or revoke a licence:Provided that if the conviction is set aside on appeal or otherwise, the suspension or revocation shall become void.
