Section 25 in The Assam Dangerous Drugs Rules, 1937
25.
(1)Subject to any directions that the Excise Commissioner may give in this behalf, the officer who has granted a licence to, or has, by order approved or authorised, any person under these rules, may cancel or suspend such licence or order,-(i)if such person has-(a)failed to pay any duty or fee payable by him, or(b)by himself or by any servant or person acting on his behalf committed any breach of the conditions of such licence or order or of these rules, or(c)been convicted of any offence under the Act, or under the law for the time being in force relating to excise revenue or of any criminal offence, or(ii)at the will of such officer;and shall cancel such licence or order within fifteen days of the receipt of a notice from such person that he desires to surrender the same.(2)When such licence or order is cancelled or suspended, such person shall forthwith make over to the Collector all dangerous medicinal drugs then in his possession.(3)When such licence or order is cancelled or suspended no fee paid under these rules will be refunded and no person will be entitled to compensation because of such cancellation or suspension.
