- The Board may, after giving an opportunity to the license of being heard, cancel the licence on any of the following grounds, namely:-(a)that the licensee has failed to produce and publish such work or communicate to the public the work within the time specified in the licence or within the time extended on the application of the license.(b)that the licence was obtained by fraud or misrepresentation as to any essential fact;(c)that the licensee has contravened any of the terms and conditions of the licence.
