- Every licence shall be liable to be revoked by the Prescribed Authority for reasons to be recorded in writing in the order of revocation; and in particular, a licence shall be liable to be revoked if the warehouseman-(a)has applied to be adjudicated, or has been adjudicated an insolvent; or(b)has parted in whole or in part with his control over the warehouses in respect of which he is licensed; or(c)has ceased to conduct such warehouses; or(d)has made unreasonable charges for services rendered by him; or(e)has in any manner become incompetent to conduct the business of a warehouseman; or(f)has contravened any of the terms or conditions of the licence or any of the provisions of this Act or the rules made thereunder, or any other conditions which the State Government has, by notification in official Gazette, specified under section 5.
