Section 14(3) in Orissa Public Distribution System (Control) Order, 2008
(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.
