(1)Subject to such restrictions as the State Government may prescribe, the authority who granted any licence, permit or pass under this Act may cancel or suspend it-(a)if it is transferred or sublet by the holder thereof without the permission of the said authority; or(b)if any duty or fee payable by the holder thereof be not duly paid; or(c)in the event of any breach by the holder thereof, or by any of his servants, or by anyone acting on his behalf with his express or implied permission, of any of the terms or conditions thereof; or(d)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non-bailable offence, or of any offence punishable under the Dangerous Drugs Act, 1930 (2 of 1930) or under the Merchandise Marks Act, 1889 (4 of 1889), or under other section which has been introduced into the Indian Penal Code by section 3 of that Act; or(e)if the holder thereof is punished for any offence referred to in clause (8) of section 167 of the [Sea Customs Act, 1878 (8 of 1878)] [Now see Customs Act, 1962.]; or(f)where a licence, permit or pass has been granted on the application of the holder of an exclusive privilege granted under section 22 on the requisition in writing of such holder; or(g)if the conditions of the licence, permit or pass provide for such cancellation or suspension at will.
