Section 39 in The Orissa Dangerous Drugs Rules, 1965
39. Circumstance warranting cancellation or suspension of licence or order of approval or authorisation.
(1)Subject to any directions that 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 :(a)if such person has-(i)failed to pay any duty or fee payable by him;(ii)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(iii)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(b)if it is a condition of such licence or order that it may be cancelled or suspended at the will of such officer.(2)In any other case not falling either under Clause (a) or Clause (b) of Sub-rule (1) the officer referred to in the said sub-rule may cancel or suspend the licence or order, giving to the approved or authorised person fifteen days' notice.
