(1.) The petitioner is a licensee under the A.P. Petroleum Products (Licensing and Regulation of Supplies) Order, 1980, authorised to deal in LPG Cylinders. He has assailed the orders passed by the Joint Collector, Nizamabad, the 2nd respondent herein, dated 9.09.2011 in file No. CS1/815/2011 suspending the licence pending enquiry for contravention of the Provisions of LPG (Regulation of Supply and Distribution) Order 2000 and A.P. Petroleum Products (Licensing and Regulation of Supplies) Order 1980 and the conditions of licence.
(2.) The Deputy Tahsildar (Enf.), Nizamabad along with the Assistant Supply Officer, Nizamabad Division and the Food Inspector, Nizamabad intercepted a vehicle bearing registration No. AP25T9649 and found it carrying 101 cylinders (100 domestic cylinders + 1 commercial cylinder). A sales boy and two other labourers working in the petitioner- agency were accompanying the consignment. On verification of the bills and the cylinders available in the vehicle, besides variations, it was found that cylinders were being supplied without proper bills. The cylinders and the vehicle were therefore seized alleging contravention of Clause 3(4) Schedule (1), condition 5, Clause 4(2), 7(1) (b), 10 of the LPG (Regulation of Supply and Distribution) Order 2000 and Clause 12 (i) (ii) (iii) of the A.P. Petroleum Products (Licensing and Regulation of Supplies) Order 1980.
(3.) Simultaneously, the investigation was made by the officials forming into three teams.