(2)If a Licensed dealer. Recognised dealer or Commission agent holding a Permit-(a)fails to pay any tax (including any penalty) due from him under any provisions of this Act, or of any earlier law, or(b)contravenes or has contravened any provisions of this Act or the rules or any conditions of his Licence, Recognition or Permit, or(c)becomes an insolvent, or(d)has been convicted of an offence under this Act, or any earlier law,the Commissioner may, after giving the Licensed dealer, or Recognised dealer or as the case may be, Commission agent a reasonable opportunity of being heard, suspend the Licence or. Recognition or as the case may be, Permit, for such period as he thinks fit or cancel it.
