Section 21(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(1)A licence granted under these rules may be cancelled, if the licensee -(i)fails to maintain the registers prescribed under these rules regularly and correctly; or(ii)sells stamps of any description at any place other than the place mentioned in the licence; or(iii)charges any amount in excess of the real face value of stamp and stamped papers; or(iv)frequently and without sufficient reason suspends sale, or is habitually unpunctual in opening sale of frequently close sale before the end of office hours; or(v)is found, without sufficient reason to be without stocks or with meagre stocks; or(vi)is discovered to have incurred any ineligibility referred to in Sub-rule (2) or (3) of Rule 17 or not possessed any condition of eligibility referred to in Sub-rule (4) thereof; or(vii)contravenes any of the provisions of these rules or any of the conditions of his licence or is found guilty of disobedience of any lawful order passed under these rules.
