9A. [ Revocation of licence. [Inserted by G.N. of 13th Oct. 1981]
- The Chief Inspector or the Deputy Chief Inspector authorised under sub-rule (1) of rule 8 may, at any time before the expiry of the period for which the licence has been granted or renewed, revoke the licence on any of the grounds specified in the proviso to sub-rule (1) of rule 6 or in clause (b) of sub-rule (2) of rule 8:Provided that before revoking any licence, the licensee shall be given an opportunity to show cause why the licence should not be revoked.]
