- The [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.] may cancel or suspend any license or permit granted under this Act:-(a)if [any fee, duty, tax or rental] [Substituted for the words 'any fee or duty' by Section 11(i) of Presidents Act 1 of 1964.] payable by the holder thereof be not duly paid; or(b)in the event of any breach by the holder of such license or permit or by his servant, or by any one acting with his express or implied permission on his behalf, of any of the terms and conditions of such license or permit; or(bb)[ if the holder thereof or his servant, or any one acting with his express or implied permission on his behalf, sells or stores for sale liquor in any place other than the licensed premises; or,] [Inserted by section 2 of Act 12 of 1995.](c)[ if the holder thereof is convicted of any offence against this Act or of any cognizable and non-bailable offence or of any offence under the Dangerous Drugs Act, 1930, or under the Trade and Merchandise Marks Act, 1958, or under Sections 478 to 489 of the Indian Penal Code; or] [Substituted by Act No. 10 of 1967.](d)where a license or permit has been granted on the application of the holder of an exclusive or other privilege or of a [farmer under Section 20] [Substituted for the words 'farmer of duties under this Act' by Section 11(ii) of President's Act 1 of 1964.] on the requisition in writing of such person; or(e)if the conditions of the license or permit provide for such cancelment or suspension at will.VII. - General Provisions
