Section 6 in The Lubricating Oils And Greases (Processing, Supply and Distribution Regulation) Order, 1987
6. Cancellation of licence.
- The competent authority may, without prejudice to any other action that may be taken against a processor under the Essential Commodities Act, 1955 (10 of 1955), order in writing cancel a licence for breach of any of the terms and conditions of the licence and a copy of the order shall be furnished to the processor:Provided that no licence shall be cancelled under this clause unless the processor has been given reasonable opportunity of being heard in the matter.
