Section 21 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
21. Suspension and cancellation of the Licence.
(1)A licence granted under these rules may be cancelled, if the licensee -(i)fails to maintain the registers prescribed under these rules regularly and correctly; or(ii)sells stamps of any description at any place other than the place mentioned in the licence; or(iii)charges any amount in excess of the real face value of stamp and stamped papers; or(iv)frequently and without sufficient reason suspends sale, or is habitually unpunctual in opening sale of frequently close sale before the end of office hours; or(v)is found, without sufficient reason to be without stocks or with meagre stocks; or(vi)is discovered to have incurred any ineligibility referred to in Sub-rule (2) or (3) of Rule 17 or not possessed any condition of eligibility referred to in Sub-rule (4) thereof; or(vii)contravenes any of the provisions of these rules or any of the conditions of his licence or is found guilty of disobedience of any lawful order passed under these rules.(2)Before an order cancelling the licence in pursuance of Sub-rule (1) is passed, the licensee shall be given an opportunity to show satisfactory cause, or fails to show cause within such time as may be specified by the Licensing Authority, the licence shall be cancelled.(3)If the Licensing Authority is of the opinion that there is a prima facie case of serious lapse on the part of the licensee, he may suspend the licence for such period as he deems proper.(4)The Vendor shall, immediately on cancellation of the licence, return the unused stamps and stamped papers to the Treasury/Special Treasury/ Sub-Treasury Officers specified in the licence and shall be entitled to be refunded the value thereof less ten paise per rupee.
