Section 8 in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
8. Suspension or cancellation and restoration of a licence.
(1)The Petrol Taxation Officer may, after giving the licensee an opportunity to be heard, suspend or cancel a licence for a breach of any of the conditions which may be prescribed as the conditions subject to which a licence is granted.(2)A licensee shall not be entitled to any compensation for the suspension or cancellation of his licence under the foregoing sub-section.(3)A licence cancelled or suspended under this section may be restored by the Petrol Taxation Officer on payment of such fee as may be prescribed.Penalties and Powers to Prevent Evasion
