Section 6 in The Bengal Orphanages And Widows' Homes Act, 1944
6. Suspension or cancellation of licence.
- A licence granted under section 5 may be suspended or cancelled by the authority which granted it-(a)if there is any contravention of any of the provisions of this Act or any breach of the conditions subject to which the licence was granted, or(b)if the institution in respect of which the licence was granted has ceased to fulfil the conditions specified in clauses (a) to (c) of sub-section (2) of section 5.
