Section 8 in Bihar State Regulation of Cold Storages Act, 1992
8. Suspension and cancellation of a licence.
(1)A licence granted under this Act may be suspended or cancelled if it appears to Licensing Officer that-(a)any of the grounds mentioned in sub-section (2) of Section 7 exists;(b)the licensee has parted wholly or partly with the possession or control of the cold storage or that he has ceased to run it.(2)Where any licence is suspended or cancelled, the licensee shall not be entitled to any compensation therefore nor shall he be entitled to any refund of any fee paid by him for the licence.
