10. [ [Substituted by Notification No. 18781-dated 13.8.1966.]
Any dealer to whom a wholesale dealers/sub-wholesale licence or a retail dealer's certificate has been granted and who contravenes any of the provisions of this Order or any direction issued thereunder or any of the conditions of the licence shall, without prejudice to any other liability that may arise under any other law for the time being in force, be liable to have his licence or his certificate cancelled or suspended by the licensing authority or the registering authority, as the case may be:Provided that no order cancelling or suspending the licence or the certificate shall be made without giving the dealer an opportunity of being heard and without recording the reasons for such order].
