Section 12 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
12. Disposal of trade articles when licence is suspended or cancelled [or renewal is refused] [Inserted by S.O. 2, dated 30.3.1995, Rajasthan Government Gazette Extraordinary, Part IV(ga) dated 5.4.1995, page 3(4)].
- When a licence issued under this Order is cancelled or suspended [or renewal is refused] [Inserted by S.O. 2, dated 30.3.1995, Rajasthan Government Gazette Extraordinary, Part IV(ga) dated 5.4.1995, page 3(4)], the stocks of trade articles available with the dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] at the item of such cancellation or suspension, shall be disposed of by him within 15 days from the date of receipt of the order of cancellation or suspension.
