Section 6(3) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(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.
