Section 326D in Chennai City Municipal Corporation Act, 1919
326D. Power to cancel or suspend licence.
(1)Without prejudice to any other penalty to which the licensee maybe liable under this Chapter, the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] may at any time, by order in writing, cancel or suspend any licence granted or renewed under section 326-C, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.(2)Before cancelling or suspending a licence under sub-section (1), the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] shall give the licensee, an opportunity of making his representation.
