Section 10 in Atomic Energy (Radiation Protection) Rules, 2004
10. Suspension, modification or withdrawal of a licence.-
The competent authority may -(i)if in its opinion, the licensee has contravened any of the provisions of these rules; or(ii)considers it to be necessary in public interest pertaining to radiation safety;after giving a show cause notice to the licensee and also giving him an opportunity to make a representation within a period of thirty days from the date of receipt of the notice by him against the action proposed to be taken and on consideration of his representation,(a)suspend the operation of the licence for a specified period of time; or(b)revoke or modify the terms and conditions of the licence.
