Section 23 in Bihar Trade Articles (Licenses Unification) Order, 1984
23. Revocation of permit.
- The officer issuing the permit may, after giving the permit holder an opportunity of being heard, at any time revoke the permit issued under clause 21 for any of the following reasons:-(a)that the permit has been obtained by the permit holder by misrepresentation of material particulars; or(b)that the provisions of this Order have been contravened by the permit holder; or(c)that issue of permit was, in the opinion of the Officer issuing the permit, and for reasons to be recorded in writing by him, not otherwise justified.
