(1)No Objection Certificate granted under rule 34, may be cancelled by the authority issuing the same or authority superior to it, if such authority is satisfied, that-(a)the licence holder has ceased to have any right for the lawful possession over the premises;(b)the licence holder is convicted and sentenced for any criminal offence or ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping peace for good behaviour;(c)the cancellation of no objection certificate is absolutely necessary for public peace and safety:Provided that before cancellation of the no objection certificate, the licence holder shall be given an opportunity of being heard.
