Section 21 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
21. Government if dissatisfied may withdraw licence.-
(1)The Government if it is dissatisfied on report from the Licensing Authority, with the conditions, rules, management or superintendence of an institution licensed under this Act may, at any time, by notice served on the manager of the institution, declare that the licence is withdrawn as from a date specified in the notice and on such declaration the withdrawal of the licence shall take effect and the institution shall cease to function from that date.(2)The Government may, instead of withdrawing a licence as laid down in sub-section (1) by notice served prohibit the further admission of women or children, as the case may be, to the institution for such time or beyond such members as may be specified in the notice or until the notice is revoked :Provided that before the issue of a notice under sub-section (1) and/or (2) a reasonable opportunity shall be given to the management of the institution to show-cause why the licence may not be withdrawn or further admissions to the institution may not be prohibited or curtailed, as the case may be.
