(1)The Deputy Commissioner may cancel or suspend any licence or the sale of excise opium-(a)if any duty or fee payable by the holder thereof be not duly and punctually paid, or(b)in the event of any breach by the holder thereof or by any of his servants or by any one acting on his behalf with his express or implied permission, of any of the terms or conditions thereof, or any of the provisions of the Opium Act, 1878, or of the Eastern Bengal and Assam Excise Act, 1910 or of any rules issued under either of these Acts, or(c)if the holder thereof is convicted of any cognizable and non-bailable offence, or(d)if there is reason to believe that the licence is issued as a cloak for smuggling, or for illicit sales, including sales to opium smugglers, or(e)at will, if the conditions of the licence provide for each cancellation or suspension.
