Section 18 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
18. Power to cancel or suspend the licence of a factory of unit.
- Where the licensee of licence granted under section 15 or 16 commits any breach of the conditions of the licence or contravenes any of the provisions of this Act, or the rules the State Government or the Cane Commissioner, as the case may be, may (without prejudice to any other action that may be taken against the licensee) cancel or suspend the licence by an order in writing after giving the licensee an opportunity of being heard.
