Section 13 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
13. Cancellation of licence and penalty for contravening any provision.
(1)No person being the holder of licence issued under this Act shall contravene any of the provisions of this Act or any of the condition mentioned in the licence.(2)If a person contravenes any of the said provisions or any of the said conditions, his licence may be cancelled or suspended for the time being by the Licensing Officer and in such cases the Licensee shall not be entitled to any compensation or refund of any fee paid in respect of such licence.
