(2)The Municipal Commissioner or the Executive Officer may, on good and sufficient cause revoke or withdraw any such license as he may think fit, and any person to whom any such license is granted, who charges for the sale of any such article at higher rate than the rate fixed for such article in such scale, shall, at the discretion of the Municipal Commissioner or the Executive Officer be liable to have his license cancelled and shall also be liable to fine not exceeding two thousand rupees.
