Section 8(1) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
(1)If a dealer contravenes any of the provisions of this Order or any of the conditions of the certificate, the Registering Authority shall, without prejudice to any other action that may be taken against him, by an order in writing, suspend or cancel his certificate and may also by order forfeit the security deposit and communicate a copy of the said order to the dealer :Provided that no order shall be made under this clause unless the dealer has been given a reasonable opportunity of stating his case against the proposed suspension, cancellation of the certificate of forfeiture of the security deposit.
