Section 8(1) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(1)The Controller within his jurisdiction, may, at any time whether:-(i)on the request of the person to whom an authorization under this order has been issued;(ii)on contravention or attempt to contravene any of the provisions of this order or directions issued thereunder from time to time in this behalf or any term or condition of the authorization or any directions issued thereunder, without prejudice to any other action, that may be taken against him;may amend, suspend or cancel the authorization issued under clause-3 of this order, after making such enquiry, as may be necessary.
