Section 5(2) in The Maharashtra Public Conveyance Act, 1920
(2)The Commissioner of Police may refuse to renew, and may at any time suspend or cancel, a licence for a public conveyance on either of the foregoing grounds or if in his opinion -(i)the licensee has committed a breach of any provision of this Act or of a rule made under this Act or of a condition of the licence, or(ii)a conveyance licensed for carrying goods has been used for carrying passengers.
