Section 32(1) in The Himachal Pradesh Excise Act, 2011
(1)Whenever the authority which granted a license, permit or pass under this Act considers that such license, permit or pass should be withdrawn for any cause other than those specified in section 29, it may, -(a)withdraw the license, permit or pass on the expiration of fifteen days' notice in writing of its intention to do so; or(b)withdraw any such license, permit or pass forthwith without notice.
