335. Cancellation or suspension of licenses, etc .-Where any person to whom a license or written permission has been granted under this Act or any agent or servant of such person commits a breach of any of the conditions thereof, or of any bye-law made under this Act for the purpose of regulating the manner or circumstances in, or the conditions subject to, which anything permitted by such license or written permission is to be or may be done, or where the Board or the civil area Committee, as the case may be, is satisfied that such license or written permission has been secured by the holder through misrepresentation or fraud, the Board or the civil area Committee, as the case may be, may, without prejudice to any other penalty which may have been incurred under this Act, by order in writing, cancel the license or written permission or suspend it for such period as it thinks fit:
Provided that no such order shall be made unless an opportunity has been given to the holder of the license or written permission to show cause why it should not be made.
