Section 10 in The Orissa (Prevention of) Food Adulteration Rules, 1959
10. Suspension or cancellation of licence.
- A licence shall be suspended or cancelled by the authority who has granted the licence if the licence is found to be dealing with any contaminated, stale, unwholesome or noxious food:Provided that no such suspension or cancellation shall be made without giving the licensee a reasonable opportunity of being heard.
