Section 6 in Sikkim Industries Licensing Act, 1982
6. Variation, suspension and revocation of license 8.
(1)The licensing authority may vary the conditions subject to which a licence has been granted except such of them as has been prescribed and for that purpose require the bolder of licence by notice in writing to deliver up the licence to it within such time as may be specified in the notice.(2)The licensing authority may, on the application of the holder of licence also vary the conditions of licence except such of them as have been prescribed.(3)The licensing authority may, by an order in' writing, suspend a licence for such period as it thinks fit or revoke a licence,(a)if it is satisfied that the holder of licence is prohibited by any law for the time being in force to carryon an industry; or(b)if the holder of the licence has violated any of the conditions under which the licence was granted; or(c)if the licensing authority deems it necessary in the interest of public peace or public safety to suspend or revoke a licence; or(d)if the licence was obtained by the suppression of material information or on the basis of wrong information provided by the holder of licence or any other person on his behalf at the time of applying for licence; or(e)if the holder of licence has failed to comply with a notice under sub-section (1) requiring him to deliver-up the licence; or(f)if the holder of licence has been convicted for an offence under the Prevention of Food Adulteration Act, 1954, the Essential Commodities Act, 1955, the Foreign Exchange Regulation Act, 1973, the Essential Commodities (Special Provisions) Act, 1981 or any other offence involving moral turpitude.(4)Where the licensing authority makes an order varying the conditions of a licence under sub-section (1) or an order suspending or revoking a licence under sub section (3), it shall record in writing the reasons therefor and furnish to the holder of the licence on demand and on payment of a fee of rupees fifty a brief statement of the same (5) A court convicting the holder of a licence for any offence under this Act or the rules made thereunder or for any offence under the Acts referred to in clause (f) of subsection (3), may also suspend or revoke a licence:Provided that if the conviction is set aside on appeal or otherwise, the suspension or revocation shall become void.(6)An order of suspension or revocation under sub-section (5) may also be made by an appellate court of: by the High Court.
