- Subject to such restrictions as the State Government may prescribe, the authority granting any licence, permit or pass under this Act may cancel or suspend it.(a)If it is transferred or sublet by the holder thereof without the permission of the said authority, or(b)if any duty or fee payable by the holder thereof be not duly paid ; or(c)in the event of any breach by the holder of such licence, permit or pass or by his servants, or by any one acting on his behalf with his express or implied permission, of any of the terms or conditions of such licence, permit or pass ; or(d)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non bailable offence, or of any offence punishable under the Dangerous Drugs Act, 1930, or under the Merchandise Marks Act, 1889, or of any offence punishable under Sections 482 to 489 (both inclusive) of the Indian Penal Code ; or(e)if the holder thereof is punished for any offence referred to in clause (8) of Section 197 of the [See Customs Act, 1878 ; or] [See now the Customs Act, 1962.](f)where a licence permit or pass has been granted on the application of the grantee of a lease under this Act, on the requisition in writing of such grantee ; or(g)at will, if the conditions of the licensee or permit provide for such cancellation or suspension.
