4D. [ Renewal, suspension or cancellation of licence. [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/ XXXIX-AV-2-79(CM)-76, dated 13.3.1978]
(1)The Licensing Authority may grant or for reasons to be recorded refuse to grant or renew a licence:Provided that if the Licensing Authority fails to communicate refusal of an application for the grant of a new licence within 6 months of its receipt then the applicant shall be deemed to have been granted the licence and he shall be entitled to deal in cement.(2)If any licensed dealer or his agent or any other person acting on his behalf, violates any provisions of this Order, or any other law, regulation or order for the time being in force, then, without prejudice to any other action that may be taken against him, the Licensing Authority may, for reasons to be recorded in writing, suspend the licence of the dealer, and forward a copy of the same to the cement companies concerned for stoppage of further supply of cement to the dealer. The Licensing authority will simultaneously serve a copy of the said suspension order on the dealer, call for his explanation and then pass final orders whether the supply may be renewed or stopped forever.]
