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State of Tamilnadu - Section

Section 10 in Tamil Nadu Neera Rules, 2017

10. Cancellation of licence.

- The Licensing Authority or the Commissioner of Prohibition and Excise, if he is satisfied that the licensee has failed to comply with any of the conditions of the licence or any of the provisions of the Act or the rules made thereunder, after giving the licensee an opportunity to show cause within a period of not less than fourteen days, cancel the licence stating the reasons therefor, by an order in writing.