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Foreign Trade (Development and Regulation) Act,1992 9. Suspension of a license. — (1) The Director General or the licensing authority may by order in writing, suspend the operation of a license granted to – (a) Any person, if an order of detention has been made against such person under the provisions of the Conservation of foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 19740; or (b) A partnership firm or a private limited company, if the person referred to in clause (a) is a partner or a whole time director or managing director, as the case may be, of such firm or company: Provided that the order of suspension shall cease to have effect in respect of the aforesaid person or, as the case may be, the partnership firm or company, when the order of detention made against such person,-- (i) Being an order of detention to which the provisions of section 9 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 1974) do not apply, has been revoked on the report of Advisory Board under section 8 of that Act or before receipt of the report of the Advisory Board or before making a reference to the Advisory Board; or (ii) Being an order of detention to which the provisions of section 9 of the Conservation of foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 1974) apply , has been revoked on the report of the Advisory Board under section 8 read with sub section (2) of section 9 of that Act or before receipt of such report; (iii) Has been set aside by a court of competent jurisdiction. (2) The Director General or the licensing authority may by an order in writing suspend the operation of any license granted under these rules, where proceedings for cancellation of such license have been initiated under rule 10.    |
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