Section 8 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
8. Contravention of provisions of this order and conditions of certificate.
(1)If a dealer contravenes any of the provisions of this Order or any of the conditions of the certificate, the Registering Authority shall, without prejudice to any other action that may be taken against him, by an order in writing, suspend or cancel his certificate and may also by order forfeit the security deposit and communicate a copy of the said order to the dealer :Provided that no order shall be made under this clause unless the dealer has been given a reasonable opportunity of stating his case against the proposed suspension, cancellation of the certificate of forfeiture of the security deposit.(2)Notwithstanding anything contained in this clause or in Clause 9, where a dealer has been convicted by a Court of Law under Section 7 of the Essential Commodities Act, 1955, the Registering Authority may, by an order in writing cancel the certificate :Provided that where such conviction is set aside in any appeal or revision, the Registering Authority may, on application in Form 'A' by the person whose certificate has been cancelled, re-issue the certificate to such person without payment of any fee.
