(4)Cancellation of orders for the establishment of Stands. - (i) The District Magistrate may at any time revoke any order made by himself or any of his predecessors permitting the establishment of any stand if in his opinion any of the conditions on which that stand was permitted to be established has been contravened or the stand has not been satisfactorily managed or its continuance is no longer in the public interest.(ii)before revoking any order under the prescribed clause (i) of this sub-rule, the District Magistrate shall give the person authorized to administer the stand, an opportunity of being heard, and shall record his reasons in writing;(iii)if an order permitting the establishment of a stand is not revoked under clause (i) of this sub-rule, it shall remain in force for three years or such lesser period as may be mentioned in the order and may be renewed from time to time by the District magistrate for a further period of not more than three years at a time.
