90. Licenses and permissions to specify conditions, etc., and to be signed.
- 1. Any license or written permission granted under the provisions of this Act shall specify the period and locality for which, and the conditions and the restrictions subject to which, the same is granted, and shall be given under the signature of the competent authority and such fee shall be charged therefore as is prescribed by any rule under this Act in that behalf.(2)License to be cancelled. - Any license or written permission granted under this Act may at any time be suspended or revoked by the competent authority if any of its conditions or restrictions is infringed or evaded by the person to whom it has been granted if such person is convicted of any offence in any matter to which such license or permission relates.
