Section 8(3) in The Orissa Cement Control Order, 1973
(3)Notwithstanding anything contained in Sub-clauses (1) and (2) where a licensee is convicted by a Court of law in respect of contravention of any order made under Section 3 of the Essential Commodities Act, 10 of 1955, 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 II, by the person whose licence has been cancelled, re-issue the licence to such person.
