Section 8(2) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
(2)Notwithstanding anything contained in this clause or in Clause 9, where a dealer has been convicted by a Court of Law under Section 7 of the Essential Commodities Act, 1955, the Registering Authority may, by an order in writing cancel the certificate :Provided that where such conviction is set aside in any appeal or revision, the Registering Authority may, on application in Form 'A' by the person whose certificate has been cancelled, re-issue the certificate to such person without payment of any fee.
