Section 11 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
11. Suspension and Cancellation of licence.
(1)If any licensee or his agent or servant or any other person acting on his behalf contravenes any of the terms and conditions of the licence, then without prejudice to any other action that may be taken against him under the Essential commodities Act, 1955 (Central Act 10 of 1955) his licence may be cancelled or suspended with regard to one or more trade articles by an order in writing of the Licensing Authority and an entry will be made in his licence relating to such suspension or cancellation.(2)[ No order of cancellation shall be made under this clause unless the licensee has been given a reasonable opportunity of stating his case against the proposed cancellation but during the pendency, or in contemplation of proceedings of cancellation of licence, the licence can be suspended by an order stating reasons in writing for a period of 30 days without giving any opportunity to the licensee of stating his case, thereafter the suspension period may be extended upto 90 days, if deemed fit after hearing and recording reasons thereof and the case shall be finally disposed off within his extended period.] [Substituted by Notification No. S.O. 282, dated 17.8.2002 (w.e.f. 27.8.1980).]
