Section 52I(1) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(1)Without prejudice to any action that may be taken under the provisions of the Act, the Controller of Drugs may, for the reasons to be recorded in writing, cancel or suspend the authorisation under rules 52A or 52H, -(a)if the purpose for which the authorisation was granted ceases to exist; or(b)in the event of any breach, by the holder of such authorisation or by his servant or by any one acting with his express or implied permission on his behalf, of any of the terms and conditions of such authorisation or of any authorisation previously held by him.
