Section 7 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
7. Discretion of licensing authority.
- A license may be cancelled or revoked at any time by the licensing authority, if it is satisfied that licensee has misused the license :Provided that before cancellation or revocation of license, the licensee shall be afforded reasonable opportunity of being heard.Provided further that if application for grant of a license or renewal of license is refused or license is cancelled or revoked, he may file appeal within thirty days from the date of order before the Appellate Authority, notified by the State Government.
