Section 15 in Orissa Public Distribution System (Control) Order, 2008
15. Cancellation of licence in case of conviction.
- Notwithstanding anything contained in Clause 14, where a licensee has been convicted by a Court of law in respect of contravention of any order made under Section 3 of the Act relating to any of the essential commodities, the Licensing Authority shall by order in writing, cancel his/her 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, reissue the licence without payment of any fee to such person up to the period mentioned in the licence so cancelled.
