Section 9 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
9. Suspension of Licence.
- The licensing authority may after giving the dealer an opportunity in writing to show cause and after giving him one month notice suspend a licence issued to him under this order for any breach of terms and conditions for the licence or for contravention of the provisions of this order or any failure to comply with any order, direction or requisition made under this order.
