Section 8(2) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(2)If the Licensing Authority is satisfied that any such licensee or his agent or servant or any other person acting on his behalf has contravened any provision of this Order or the terms and conditions of the licence, it may without prejudice to any other action that may be taken against him, by order in writing cancel or suspend his licence either in respect of all scheduled commodities covered by it or in respect of such of those commodities as it may think fit:Provided that no order shall be made under this sub-clause unless the licensee has been given a reasonable opportunity of stating his case against the proposed cancellation or suspension as the case may be.
