Section 38 in The Rajasthan Warehouses Rules, 1960
38. Suspension or revocation of licence of weighers, samplers and classifiers.
- The prescribed authority may for reasons to be recorded in writing, suspend or revoke the licence granted to any weigher, sampler or classifier if he contravenes any of the conditions of the licence or of these rules or if in the opinion of the prescribed authority his continuation as a licence is likely to detrimental to the working of the warehouse.
