Section 109 in The Haryana Motor Vehicles Rules, 1993
109. Suspension or cancellation of licence.
[Sections 93(2)(e) and 96(2)(xxix)]. - (1) Without prejudice to any other action which may be taken against a licensee, under the Act, the State or Regional Transport Authority, as the case may be, may by order, in writing cancel the licence obtained under rule 102 or suspend it for such period as it thinks fit if in its opinion any of the conditions of the licence has been contravened :Provided that before making any order of suspension or cancellation under this rule, the State or Regional Transport Authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such cancellation or suspension.
