Section 6(4) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(4)On cancellation or suspension of licence under sub-paragraph (2) or sub-paragraph (3) or on licence ceasing to be valid, the licensee shall surrender the same to the licensing authority within seven days from the date of such suspension of cancellation or cessation of validity as the case may be, and shall dispose of the stock of cooking gas available with him in accordance with the direction of the licensing authority.
