Section 8 in The A.P. Poisons (Possession and Sale) Rules, 2016
8. Discretion of licensing authority.
- A license may be cancelled/suspended for certain period or revoked at any time. The grant/renewal/cancellation/suspension of license shall be in the discretion of the Licensing Authority.Provided that the Licensing Authority shall give an opportunity to the party concerned to show-cause, if any, action proposed to be taken against the party and shall record in writing the reasons for refusing to grant or renew a license or for cancelling or revoking a license.Provided further that the application for a license or a licensee whose license has been refused to renewal or cancelled/suspended/revoked as aggrieved by such an order of the Licensing Authority can file an appeal with the Appellate Authority notified by the State Government.
