Section 6 in The Manipur Cooking Gas (Licensing and Control) Order, 1986
6. Power of licensing authority to suspend or cancel a licence.
(1)No licensee shall contravene any of the conditions of the licence and any contravention of any such condition shall be deemed to be contravention of this order.(2)If a licensee or any person acting on his behalf contravenes any of the provisions of this order, then notwithstanding anything contained in paragraph 4 and without prejudice to any other action that may lawfully be taken against him, the licensing authority may, be order, suspend the licence and, after giving the licence and opportunity of hearing cancel the licence.(3)Notwithstanding anything contained in sub-paragraph (2), where a licensee has been convicted under Section 7 of the Essential Commodities Act, 1955 (10 of 1955), the licensing authority may, by order cancel his licence; provided that if such conviction is set a side on appeal or revision, the licensing authority shall re-issue the licence to him on an application being made to it.(4)On cancellation or suspension of licence under sub-paragraph (2) or sub-paragraph (3) or on licence ceasing to be valid, the licensee shall surrender the same to the licensing authority within seven days from the date of such suspension of cancellation or cessation of validity as the case may be, and shall dispose of the stock of cooking gas available with him in accordance with the direction of the licensing authority.(5)On the cancellation or suspension of a licence, the licensee shall not be entitled to get any supply of cooking gas from any oil company and the licensing authority in consolation with the oil companies shall link the consumers registered with that licensee to one or more other licensees as may be considered convenient.
