Section 11(2) in The Sugarcane Control Order, 1966
(2)[ Where all or any of the powers conferred upon the Central Government by this Order have been delegated in pursuance of sub-clause (1) (b) to any officer or any authority of a State Government, every order or direction issued by such officer or authority in exercise of that power may be amended, varied or rescinded by the State Government to whom the officer or authority is subordinate either suo motu or on an application made within a period of thirty days from the date of the order or direction:Provided that no order revoking a licence or permit issued to a person shall be made without giving such person an opportunity to make representation] [Inserted by G.S.R. 1591, dated 17th October, 1967.].
