Section 7 in Cardamom (Licensing and Marketing) Rules, 1987
7. Suspension or cancellation of licence.
(1)If the Board is satisfied that a licensee has violated any of the conditions of the licence or any provision of the Act or rules made thereunder or in general or specific directions issued by the Board or an authorised officer of the Board or that any person to whom licence has beep issued under these rules has obtained such licence by fraud or misrepresentation, it may, without prejudice to any other action which may be taken under any other law, after giving a reasonable opportunity to such licensee of being heard and for reasons to be recorded in writing, suspend or cancel such licence by an order in writing.(2)A copy of the order made under sub-rule (1) shall be communicated to the licensee.
