Section 3(10) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(10)The Controller may, after making such inquiry as may be deemed necessary, whether at the request of the wholesaler or fair price shop holder or suo-motu, add, amend, alter or delete the entries of the authorization relating to godown, place of business, area of operation and the name of parties etc.
