Section 26 in The Maharashtra Warehouses Act, 1960
26. Suspension or revocation of licences.
- Subject to rules made in this behalf, every licence granted to a weigher, sampler or grader shall for adequate reasons which shall be recorded in writing, be liable to be suspended or revoked by the Prescribed Authority. Before revoking a licence the Prescribed Authority shall communicate to the licensee the grounds on which it is proposed to take action, and shall give him a reasonable opportunity of showing cause against it.
