Section 4D(2) in The U.P. Cement Control Order, 1973
(2)If any licensed dealer or his agent or any other person acting on his behalf, violates any provisions of this Order, or any other law, regulation or order for the time being in force, then, without prejudice to any other action that may be taken against him, the Licensing Authority may, for reasons to be recorded in writing, suspend the licence of the dealer, and forward a copy of the same to the cement companies concerned for stoppage of further supply of cement to the dealer. The Licensing authority will simultaneously serve a copy of the said suspension order on the dealer, call for his explanation and then pass final orders whether the supply may be renewed or stopped forever.]
