Section 48 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
48. Suspension and revocation of licence.
(1)Without prejudice to any action that may be taken under the provisions of the Act, the issuing authority may suspend or cancel a licence-(i)if the licence is transferred or sub-let without the prior approval of the issuing authority; or(ii)in the event of any breach of any condition of the licence; or(iii)if the licensee is convicted for any offence under the Act or under any other law relating to the narcotic drugs for the time being in force in any State.(2)No order shall be passed under sub-rule (1) unless the licensee has been given a reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.
