Section 5 in The Maharashtra Casinos (Control and Tax) Act, 1976
5. Power to suspend or cancel licences.
(1)The State Government may, at any time, after giving the holder of any licence under this Act a reasonable opportunity of being heard, suspend or cancel the licence on any one or more of the following grounds, namely:-(a)that there has been a breach of any of the conditions subject to which the licence was granted;(b)that the holder of the licence has contravened any of the provisions of this Act or the rules made thereunder.(2)Whenever a licence is suspended or cancelled, the State Government shall record a brief statement of the reasons for such suspension or cancellation and furnish a copy thereof to the person whose licence has been suspended or cancelled.
