(4)The Magistrate before whom the case is filed under sub-section (I) may, if he is satisfied after taking the evidence that there exists reasonable and proper ground for cancelling or suspending the licence, cancel such licence or suspend the same for such time as he may think fit and may impose such conditions as to the reversal of such order of cancellation or suspension as may be consistent with the provisions of this Act for the grant of a licence for warehouse or workshop.
