Section 6 in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
6. [ Condition for suspension or cancellation of licence. - (1) The Licensing Authority may without prejudice to any other action that he may be authorised to take under this order, cancel or suspend any licence, if the licensee-
(a)is found to have furnished incorrect information or concealed material facts in the matter of grant or renewal of a licence;(b)is found to have practised any fraud or made any mis-representation in the matter of such grant or renewal of a licence;(c)has contravened any condition of his licence or any provision of this Order; or(d)has not in the case of a new licence, without adequate reasons worked the power crusher or Khandsari unit for a period of five months from the date the licence became effective:Provided that for a particular licensing year the Sugar Commissioner may for reasons recorded in writing extend the said period up to nine months and in that case the said period of five months shall stand substituted by the period so fixed;(e)has not except in the case of a new licence without adequate reasons worked the power crusher of Khandsari unit for a period of not less than five months up to 31st May in a licensing year;Provided that the Licensing Authority shall give to the licensee a reasonable opportunity of being heard before he passes any order for cancellation or suspension of the licence.] [Substituted by Notification No. 6191-S/XVIII-5-1692-82, dated 18.8.1983 (w.e.f. 18.8.1983).]
