(5)The Central Government may, if it is satisfied that, -(a)any of the conditions of the Non-Scheduled Operator's Permit has not been complied with and the failure is due to any wilful act or default on the part of the holder of such Non-Scheduled Operator's Permit or by any of his servants or agents, irrespective of whether or not such wilful act or default of the servant or agent was with the knowledge or approval of the holder of the Non-Scheduled Operator's Permit, or(b)the holder of the non-Scheduled Operator's Permit has failed to establish a safe, efficient and reliable service, or(c)the Non-Scheduled Operator's Permit was obtained by suppressing any information or by giving wrong information,cancel or suspend the Non-Scheduled Operator's Permit for such period as it thinks fit.Provided that no such Non-Scheduled Operator's Permit shall be cancelled or suspended without giving a show-cause notice, in writing, informing the holder of Non-Scheduled Operator's Permit the ground on which it is proposed to suspend or cancel the Non-Scheduled Operator's Permit and giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice and, if that persons o desires, of being heard.
