Section 27 in Bihar Targeted Public Distribution System (Control) Order, 2016
27. Cancellation of License.
- (i) If a licensee violates any provision of this Order or fails to comply duties and responsibilities assigned to the license, his license shall be cancelled by the licensing authority by a written order, and such a cancellation of license shall not affect other actions initiated/initiable under the Essential Commodity Act, 1955 (Central Act 10 of 1955).(ii)No order of cancellation of a license shall be made until the licensee has been given sufficient opportunity to state his case against the proposal of cancellation of his license.(iii)The cases of violation of the provisions of this Order shall be disposed of within two months, as far as possible, after coming in cognizance as for.
