Section 8 in The Orissa Fruit Nurseries (Regulation) Act, 1997
8. Suspension or cancellation of licence.
(1)The competent authority may suspend or cancel any licence granted or renewed under this Act, if the licensee -(a)has applied to be adjudicated, or been adjudicated, an insolvent; or(b)has parted, in whole or in part, with his control over the fruit nursery; or(c)has ceased to conduct or possess such fruit nursery; or(d)in the opinion of the competent authority, has become incompetent to conduct or possess such fruit nursery; or(e)has contravened, or failed to comply with, any of the terms of the licence or any of the provisions of this Act or the rules; or(f)has refused to surrender or produce his licence or to produce the registers and other records required to be maintained under this Act or the rules, to the competent authority or any person authorised by it; or(g)becomes subjected to any other ground as may be prescribed.(2)Before passing an order Sub-section (1) the competent authority shall intimate to the licensee the grounds on which it is proposed to pass such order and give him a reasonable opportunity of showing cause against it.(3)The competent authority may suspend the licence pending the passing of a cancellation order in respect thereof under Sub-section (1).(4)A copy of every order passed under Sub-section (1) or Sub-section (3) shall be communicated to the licensee.
