Section 50 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
50. Cancellation of licence or order.
- Subject to any directions that the Excise Commissioner may give in this behalf, the officer who has granted a licence or has by order approved or authorised, any person under these rules, may cancel or suspend such licence or order :-(i)if such person-(a)has by himself or by any servant or person acting on his behalf, committed any breach of the conditions of such licence or order or of these rules; or(b)has been convicted of any offence under the Act or under the law for the time being in force relating to excise or opium revenue, or of any criminal offence;(ii)if it is a condition of such licence or order that it may be cancelled or suspended at the will of such officer;(iii)in any other case, after giving to such person fifteen days' notice and shall cancel such licence on order within fifteen days on receiving from such person notice that he intends to surrender the same.
