Section 8 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
8. Contravention of conditions of licence.
(1)No licensee or his agent or servant or any other person acting on his behalf shall contravene any provision of this Order or any of the terms and conditions of the licence.(2)If the Licensing Authority is satisfied that any such licensee or his agent or servant or any other person acting on his behalf has contravened any provision of this Order or the terms and conditions of the licence, it may without prejudice to any other action that may be taken against him, by order in writing cancel or suspend his licence either in respect of all scheduled commodities covered by it or in respect of such of those commodities as it may think fit:Provided that no order shall be made under this sub-clause unless the licensee has been given a reasonable opportunity of stating his case against the proposed cancellation or suspension as the case may be.(3)Subject to the control of the State Government the Licensing Authority may during the pendency or in contemplation of proceeding under sub-clause (2) suspend such licence.(4)It shall be lawful for Licensing Authority to cancel a licence if the licensee has been convicted for contravention of any order made under Section 3 of the Essential Commodities Act, 1955 relating to foodstuffs.(5)The proviso to sub-clause (20 shall apply where a licence is cancelled under clause (4).(6)The licence cancelled under clause (4) shall be restored, where such conviction is set aside by any course of competent jurisdiction or as the case may be.
