19. Cancellation or suspension of a licence or permit.
(1)The officer who has granted a licence or permit or has by order approved or authorised the doing of an act under these rules may after giving such person an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, cancel such licence, permit or order or suspend it for such period as he thinks fit either wholly or in part, if in his opinion, such person has-(a)failed to pay duty or fee payable by him under any law for the time being in force, or(b)by himself or by any servant or person acting on his behalf committed any breach of conditions of such licence, permit or order, or(c)been convicted of any offence under the Act or under any law for the time being in force relating to excise, revenue or prohibition or of any criminal offence.(2)The officer who has granted a licence or permit under these rules shall cancel such licence, or permit within fifteen days of the receipt of a notice from such person that he desires to surrender the same.(3)When such licence, or permit or order is cancelled or such person shall forthwith hand over to the Collector all manufactured drugs in his possession.(4)When any manufactured drug in possession of any person licensed or authorised under these rules is found by him to be unfit for use such person shall forthwith deliver up such drug to the Collector for destruction.
