Section 8(5) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(5)Where an authorized wholesaler or a fair price shop holder has been convicted by a court of law for the contravention of this Order or any other order issued under section 3 of the Act, the Controller shall, by order, in writing, cancel his authorization:Provided that where such conviction is set aside in appeal or revision, the Controller, on an application by the person whose authorization has been cancelled, may re-issue the authorization to such person.
