Section 14 in Orissa Public Distribution System (Control) Order, 2008
14. Contravention of conditions of licence or Control orders.
(1)No holder of a licence issued under this order, or his agent or servant or any other person acting on his behalf or placed by him in physical charge of stock shall contravene any of the terms or conditions of the licence or of any Control Order issued under the Essential Commodities Act. If any such person contravenes any of the said terms or conditions, without prejudice to any other action that may be taken against him/her, the license shall be cancelled and the security deposit may be forfeited in full or in part:Provided that no order shall be made under this clause unless the licensee has been given a reasonable opportunity of stating his case and if he desires of personal hearing against the proposed cancellation and forfeiture.(2)Upon compliance with all obligations under the licence by the licensee, the amount of security deposit or such part thereof, which is not forfeited as aforesaid, shall be refunded to the licensee after termination of the licence by the licensing authority.(3)The licensing authority may by a written order, suspend the license of a dealer, if a proceeding under sub-clause (1) of this clause has been initiated against the dealer, and the said licensing authority is satisfied that it is not in the interest of the smooth operation of the Public Distribution System to allow the dealer to handle the PDS stocks. No prior notice will be necessary before passing any order under this sub-clause.Explanation. - For the purpose of this sub-clause, the proceedings under Sub-clause (1) shall be deemed to have been initiated on the date of issue of the show-cause notice by the licensing authority.(4)No prior show cause notice would be required for withholding the allocation of quota to any licensee for a period not exceeding 60 days pending enquiry or investigation against the licensee, if the Licensing Authority has reasons to believe that the licensee has not maintained proper and correct accounts in respect of the quota allocated to him earlier or has diverted the PDS stocks or committed any other irregularities.
