Section 57(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(1)Every license granted under these rules shall be liable to be suspended or canceled, by an order of the licensing authority for any contravention of the provisions of the Act or these rules or of any condition contained in such license, or by an order of the Central Government, if at any time the continuance of the license in the hands of the licensee is deemed objectionable :Provided that -(i)before suspending or canceling a license under this rule, the holder of the license shall be given an opportunity of being heard;(ii)the maximum period of suspension shall not exceed three months; and(iii)the suspension of a license shall not debar the holder of the license from applying for its renewal in accordance with the provisions of rule 55.
