(1)Whenever the authority which granted a licence, permit or pass under this Act considers that such license permit or pass should be withdrawn for any cause other than those specified in Section 36, it may on remitting a sum equal to the amount of the fees payable in respect thereof for fifteen days, withdraw the license either :-(a)on the expiration of fifteen days notice in writing of its intention to do so; or(b)forthwith without notice.
