Section 3(2) in Tripura Foodgrains (Distribution) Control Order, 1972
(2)The Director may, after giving an appointed retailer an opportunity of stating his case and for reasons to be recorded in writing, amend, vary, suspend or revoke his appointment whenever, in the opinion of the Director, it is in the interest of the general public necessary or expedient so to do, and in every such case the appointed retailer shall be bound to surrender, on demand, to the order of appointment for endorsement or cancellation, as the case may be.
