Section 349(2) in The Madurai City Municipal Corporation Act, 1971
(2)The Commissioner may, at any time, cancel or suspend any licence granted under a sub-section (1), if he is of opinion that the premises covered thereby are not kept in conformity with the conditions of such licence or with the provisions of any by-law under section 433 relating to such premises whether or not the licensee is prosecuted under this Act.Keeping of Animals or Birds
