Section 5 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
5. Suspension or cancellation of licence.
(1)The competent authority may suspend or cancel any licence granted or renewed under section 4 if, the licensee -(a)has been adjudicated an insolvent; or(b)has parted, in whole or in part, with his control over the bud wood bank or fruit nursery; or(c)has ceased to conduct or possess such bud wood bank or fruit nursery; or(d)in the opinion of such authority is not able to conduct or possess such bud wood bank or fruit nursery; or(e)has contravened, or failed to comply with any of the terms of the licence or any of the provisions of this Act or the rules made thereunder; or(f)has refused to surrender or produce his licence or the registers and other record required to be maintained under this Act or the rules made thereunder to the competent authority or any person authorized by it.(2)Before passing an order under sub-section (1), the competent authority shall intimate to the licensee the grounds on which it proposes to take action and give him a reasonable opportunity of being heard.(3)The competent authority may suspend the licence during pendency of action to be taken under sub-section (1).(4)A copy of every order passed under this section shall be communicated to the licensee.
