Section 8 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
8. Suspension or cancellation and refusal to renew licence.
- The Licensing Authority may, for reasons to be recorded in writing, suspend or cancel any licence, if it is satisfied that the licensee has contravened any provisions of this Order or the conditions of the licence or any direction issued thereunder:Provided that the licensee shall be given reasonable opportunity of submitting his explanation before his licence is cancelled or its renewal refused or suspended otherwise than by way of suspension pending enquiry;Provided further that no order of suspension pending enquiry shall extend beyond a period of three weeks.
