(1)[The State Government or the Collector or the prescribed authority, as the case may be] [Substituted 'The Collector' by Tamil Nadu Act No. 23 of 1981.] may cancel or suspend any such licence or permit-(a)if any fee payable by the holder thereof be not duly paid ; or(b)in the event of any breach by the holder of such licence or permit [issued by the Collector or the prescribed authority] [Inserted by Tamil Nadu Act No. 23 of 1981.] or by his servants or by any one acting with his express or implied permission on his behalf, of any of the terms or conditions of such licence or permit ; or(c)if the holder thereof is convicted of any offence against this Act, or of any cognizable and non-bailable offence ; or(cc)[ if the holder thereof has furnished false or incorrect information in connection with the obtaining or renewal of such licence or permit; or] [Inserted by Tamil Nadu Act No. 68 of 1986.].(d)if the conditions of such licence or permit provide for its cancellation or suspension at will ; or(e)if the purpose for which the licence or permit is granted ceases to exist.
