Section 45 in The Wild Life (Protection) Act, 1972
45. Suspension or cancellation of licences. -
Subject to any general or special order of the State Government, the Chief Wild Life Warden or the authorised officer may, for reasons to be recorded by him in writing, suspend or cancel any licence granted or renewed under section 44:Provided that no such suspension or cancellation shall be made except after giving the holder of the licence a reasonable opportunity of being heard.
