Section 6(1) in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
(1)If the Controlling Authority is satisfied either on the reference made to him in this behalf or otherwise, that -(a)a Licence issued under Section 4 has been obtained by misrepresentation or suppression of material fact, or(b)that the Licence holder has, without reasonable cause failed to comply with the conditions or contravened any of the provisions of this Act or rules made thereunder.then, without prejudice to any other penalty which the holder of the Licence is liable under this Act, the Controlling Authority may, after giving the holder of the Licence an opportunity to be heard by an order in writing revoke the Licence or forfeit the bank guarantee furnished under subsection (1) of Section 5 by him or any part thereof and communicate the order to the holder of the licence :Provided that where the Controlling Authority considers it necessary so to do for special reasons, he may, pending such revocation or forfeiture, by order, suspend the Licence for such period as may be specified in the order and serve, by registered post, such order on the holder of the Licence.
