(1)Subject to such restrictions as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may prescribe, the authority granting any licence, permit or pass under this Act may cancel or suspend it(a)if it is transferred or sublet by the holder thereof without the permission of the said authority;or(b)if any duty or fee payable by the holder thereof be not duly paid; or(c)in the event of any breach by the holder of such licence, permit or pass or by his servants, or by anyone acting on his behalf with his express or implied permission of any of the terms or conditions of such licence, permit or pass; or(d)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue or of any cognizable and non-bailable offence or any offence punishable under the [Dangerous Drugs Act , 1930] [Substituted by Rajasthan Act 38 of 1957.] (Central Act II of 1930) or any law relating to merchandise marks or of any offence punishable under Section 482 to 489 (both inclusive) of the Indian Penal Code [.....] [Ommitted by Rajasthan Act 38 of 1957.]; or(e)where a licence, permit or pass has been granted on the application of the grantee of an exclusive privilege under this Act, on the requisition in writing of such grantee; or(f)if the conditions of the licence, permit or pass provide for such cancellation or suspension at will.
