Section 28 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
28. Revocation of Licence.
(1)The Chief inspector may revoke the licence granted to any person on breach of conditions prescribed in Rule 27.(2)The Director may, at any time, without assigning any reason, by order in writing, revoke any such licence and order the person to return to, the certified institution from which he was released.(3)When a licence has been revoked and the person refuses or fails to return to the institution to which he was directed so to return, the Director may, if necessary, cause him to be arrested and to be taken back to the certified institution.
