Section 9 in Orissa Public Distribution System (Control) Order, 2008
9. Power to refuse licence.
(1)The licensing authority may refuse to renew any license if it is of the opinion that the performance of the licensee was not satisfactory, that the licensee has contravened any provisions of the act or any order issued thereunder or terms and conditions of license, the licensee has other commercial interests, which may be detrimental to the smooth functioning of Public Distribution System, that the expected size of operations of the dealer is not economically viable and/or that the renewal of license would otherwise be not in the interest of efficient functioning of the Public Distribution System.(2)The Licensing Authority may refuse to grant or renew the license of a private dealer, if another applicant from categories mentioned in Sub-clause (3) or (4) of Clause 4 is available to be appointed as a dealer in the locality or area served or proposed to be served by the applicant.(3)The licensing authority may refuse to grant or renew the license of a sub-wholesaler in Kerosene if an agent wholesaler of oil Company is operating in a business premise within 10 Km. distance, from the business premises of the sub-wholesaler.
