211. Suspension of licences granted under the Act.
- All licences granted under the Act shall be subject to the following conditions, namely :Every licence is liable to suspension at will, but the power to suspend will be exercised only in the following circumstances :(a)When any proceeding has been drawn up against any licensee for any breach by the licensee, 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(b)When proceedings are pending in any criminal court against the licensee for any of the offences mentioned in Clauses (d) and (e) of sub-section (1) of Section 42 of the Act.
