- (1.) The appellant /petitioner no. 1 herein is licensed to carry on business as an agent in Kerosene. The said appellant/petitioner no. 1 used to receive supply of kerosene oil from Indian Oil Corporation as an agent for distribution amongst the dealers tagged with the said appellant/petitioner no. 1 as per monthly allocation made by the concerned authority. The appellant/petitioner no. 1 being the holder of licence to carry on business as an agent of kerosene oil (S. K. Oil) is also bound to comply with the conditions specifically mentioned in the said licence.
(2.) On 08/04/2013 Sub-Divisional Controller, Food and Supplies, Burdwan (in short "SCFS") issued a notice alleging that the appellant/petitioner no. 1 had given excess delivery of kerosene oil for the period from January 2012 to June 2012 and directed the appellant/petitioner no. 1 to give an explanation for the same.
(3.) The said notice was replied on behalf of the appellant/petitioner no. 1 on 16th April, 2013. Thereafter by the written communication dated 26th April, 2013, SCFS directed the appellants/petitioners to appear for personal hearing on 3rd May, 2013.;