Section 348(5) in The City of Nagpur Corporation Act, 1948
(5)Any licence or written permission granted under this Act, or under any rule or by-law made thereunder may at any time be suspended or revoked by the [Commissioner] if any of its restrictions or conditions is infringed or evaded by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act or of any rule or bye-law made thereunder in any matter to which such licence or permission relates.
