11. [ Power to debar any person from receiving aluminium. - The Controller may, by order, for reasons to be recorded in writing, debar any person for any period not exceeding five years, from receiving aluminium from any producer, manufacturer or dealer or importing agent -
(a)if the aforesaid person uses aluminium, otherwise than in accordance with any general or specific orders issued under Clause 5-B, or,(b)if he violates any condition laid down under any clause of this order or any direction issued thereunder:Provided that before any such order is made, the person concerned shall be given a reasonable opportunity of being heard] [Inserted by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).].
