Section 285D(1) in Tamil Nadu District Municipalities Act, 1920
(1)Without prejudice to any other penalty to which the licensee may be liable under this Chapter, the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 285-C, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.
