Section 7A in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
7A.
Notwithstanding anything contained in Clause 8, where a licensee has been convicted by a Court of law in respect of contravention of any order made under Section 3 of the Essential Commodities Act, 1955 (10 of 1955), relating to Gur and Khandasari, 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 'A' by the person whose licence has been cancelled, reissue the licence to such person.
