9. Notice of suspension and cancellation of licence.
(1)Before making an order of suspension or cancellation of licence under Section 8, the prescribed authority shall give notice to the licensee stating the grounds on which it is proposed to take action to show cause as to why his licence shall not be suspended or cancelled within such date as may be specified in the said notice.(2)After considering the explanation, if any, offered under Sub-section (1) the prescribed authority may pass such final order as it deems fit.(3)If any licence is suspended or cancelled the prescribed authority shall make an entry to that effect in the licence.
