Section 135 in The Himachal Pradesh Police Act, 2007
135. Revocation of licences and its consequences.
(1)Any license or written permission granted under this Act, may at any time, be suspended or revoked by the competent authority, if any of its conditions or restrictions are violated, or if the person to whom it has been granted is convicted of any offence relating to such permission.(2)When any such license or written permission is suspended or revoked, or has expired, the person to whom such licence or written permission was granted shall be deemed to be without a license or written permission until the order for suspending or revoking the same is cancelled or the licence is renewed, as the case may be.Explanation.-For the purpose of this section any such violation by a servant or agent acting on behalf of the person to whom the license or written permission has been granted, shall be deemed to be a violation by the person to whom such license or written permission has been granted.
