Section 8(2) in The Orissa Cement Control Order, 1973
(2)Without prejudice to the provisions of Sub-clause (1), if the Licensing Authority is satisfied that the licensee has contravened any of the terms and conditions of the licence or the directions issued under or any provision of the Order or has failed to lift the allotment of cement made to him within the prescribed time and cancellation or revocation of his licence is called for, the said authority may, after giving the licensee a reasonable opportunity of stating his case against the proposed cancellation or revocation by order cancel or revoke his licence and shall forward a copy of the order to the licensee.
