Section 11 in The Orissa Wheat Control Order, 1987
11. Cancellation of licence in case of conviction.
- Notwithstanding anything contained in Clause 10 where a licence has been convicted by a Court of law in respect of contravention of any order made under Section 3 of the Essential Commodities Act, 1955 (10 of 1955), relating to foodstuffs, including edible oil-seeds and oils, the licensing authority may, by order in writing, cancel his licence :Provided that where such conviction is set aside in any appeal or revision, the licensing authority may on application in Form "A" by the person whose licence has been cancelled, re-issue the licence without payment of any fee to such person.
