Section 4 in The Art Silk Textiles (Production and Distribution) Control Order, 1962
(4)[ If the Textile Commissioner is satisfied, either on a reference made to him in this behalf or otherwise, that any person, to whom a permission under sub-clause (3) has been granted, had supplied incorrect information for the purpose of obtaining such permission he may, after giving the person concerned an opportunity to explain, and without perjudice to any other action which may be taken against such person, revoke the permission and shall in such case, furnish him with a copy of the order so passed and on such revocation the spindle to which the permission relates shall not thereafter be worked.] [Inserted by S.O. 1900, dated 8th June, 1965 (w.e.f. 8th June, 1965).]
