Section 8(1) in The Orissa Cement Control Order, 1973
(1)No licensee or his agent or representative or servant or any other person acting on his behalf shall contravene any of the terms and conditions of the licence or the directions issued under or any provision of this Order and if any such licensee or his agent of servant or any other person acting on his behalf contravenes any of the said terms, conditions, or directions, or fails to lift the allotment of cement made to him within the prescribed time, then without prejudice to any other action that may be taken against him according to law, his licence may be suspended by order in writing of the Licensing Authority :Provided that the Licensing Authority may, upon application or of its own motion, rescind any order of suspension of a licence passed by it or review its own order or that of its predecessor or pass any other appropriate order in respect of such licence.
