Section 12E in The Cotton Textiles (Control) Order, 1948
12E. [ If the Textile Commissioner is satisfied either on a reference made to him in this behalf or otherwise, that any person to whom a registration certificate has been issued under sub-clause (4) and (5) of Clause 12 or to whom a permit has been granted under sub-cls. (6) and (8) of Clause 12 or under Clause 12-B or under Clause 12-C has supplied incorrect information for the purpose of obtaining such registration certificate or permit, he may, without prejudice to any other action which may be taken against such person under any law, after giving an opportunity to such person to be heard in the matter, revoke such registration certificate or permit by a order, in writing and on such revocation the machines to which such registration certificate or permit related shall cease to work :
Provided that the Textile Commissioner may, on sufficient cause being shown to him, cancel any such order or revocation.] [Substituted by S.O. 2534, dated 28th August, 1973.]
