Section 14 in Public Distribution System (Control) Order, 2001
14. Consequences of Conviction.
- Where a licensee has been convicted by a court of law for the contravention of any order made under Section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955) the Licensing Authority shall by order in writing cancel his licence:Provided that where such conviction is set aside in any appeal or revision, the Licensing Authority may, on an application by the dealer whose licence has been cancelled, restore, the licence to such dealer.
