Section 12 in The Maharashtra Public Conveyance Act, 1920
12. Grounds on which driver's licence may be refused or cancelled.
(1)The Commissioner of Police may refuse to grant a licence to a driver if in his opinion such driver [is not competent and careful or] [These words were inserted by Bombay 2 of 1924, Section 2.] is unfit on account of youth, infirmity, bad character or any other reason to pursue the occupation of driver of a public conveyance.(2)The Commissioner of Police may refuse to renew, and may at any time suspend or cancel, a driver's licence on the foregoing grounds or if the holder has committed a breach of any provision of this Act or of a rule made under this Act or of a condition of the licence.
