Section 7(2) in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
(2)The licensing authority may refuse to renew a licence if,-(a)the quality of feed manufactured or processed by the licensee has, at any time, been found to be not in conformity with the prescribed standard;(b)the feed manufactured or processed by the licensee has, at any time, been found to have been adulterated;(c)the licensee has been irregular in manufacturing or processing feed; or(d)due to consumption of the feed manufactured or processed by the licensee, any cattle or poultry is found to have been subjected to toxemia or any other poisonous effect.
