Section 479(3) in The Mumbai Municipal Corporation Act, 1888
(3)Subject to the provisions of [clauses (d) and (dd)] [The words, letters and brackets 'clauses (d) and (dd)' were substituted for the word, letter and brackets 'clause (d)' by Bombay 32 of 1935, Section 15.] of section 403, any licence or written permission granted under this Act may at any time be suspended or revoked by the Commissioner, if any of its restrictions or conditions is infringed or evaded by the person to whom the same has been granted, or if the said person is convicted of an infringement of any of the provisions of this Act or of any regulation or by-law made hereunder in any matter to which such licence or permission relates.When licence or written permission is revoked, etc., grantee to be deemed to be without a licence or written permission.
