Section 8(2) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
(2)Notwithstanding any thing contained in sub-clause (1) above 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 (Central Act 10 of 1955) relating to any of the pulses, the licensing authority shall be order in writing cancel his licence.
