(1)Subject to such restrictions as the State Government may prescribe the authority who granted any licence, permit or pass under this Act may cancel or suspend the same-(a)if any duty or fee payable by the holder thereof be not duly paid; or(b)in the event of any breach by the holder thereof or by his servants, or by any one acting on his behalf, with his express or implied permission, of any of the terms or conditions of such licence, permit or pass; or(c)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable or non-bailable offence, or of any offence punishable under the Dangerous Drugs Act, 1930 (2 of 1930) or under Sections 482 to 489 of the Indian Penal Code; or(d)if the holder thereof is punished for any offence referred to in Clause (8) of Section 167 of the Customs Act, 1962; or(e)at will, if the conditions of the licence, permit or pass provided for such cancellation or suspension.
