Section 16 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
16. Revision.
(1)The State Government may on their own motion or on an application made to them, call for and examine the record of the subordinate officers to satisfy themselves, as to the regularity of such proceedings, or correctness, legality or propriety of any decision passed or made therein and if in any case it appears to the Government that any such decision or order should be modified, annulled or remitted for reconsideration, they may pass orders accordingly.(2)No order prejudicial to any person shall be passed under sub-clause(l) above, unless such person has been given an opportunity of making his representations.(3)The State Government may direct that the order refusing to renew a licence or the order cancelling or suspending a licence shall not take effect, until the revision is disposed of.
