28. Power to cancel or suspend licence, permit or pass.
- a. Subject to such restrictions as the Government may prescribe, the authority who granted any licence, permit or pass under this Act may cancel or suspend it·i. if it is transferred Or sublet by the holder thereof without the permission of the said authority; orii. if any duty or fee payable by the holder thereof is not duly paid ; oriii. in the event of any breach by the holder or such licence, permit or pass or by any of his servants, or by any one acting on his behalf with his express or implied permission of any of the terms or conditions of such licence, permit or pass; or Amendment of section 28(1)(d) vide Act3 2002 NDPS Act 1985iv. if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non-available offence. or of any offence punishable under the Dangerous Drugs Act,1930 or under sections 479 to 489 of the Indian Penal Code, 1860 or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955" or Central Act 2 of 1930 45 of 1860 16 of 1955. 16 of 1955v. where a licence, permit or pass has been granted on the application of the holder of an exclusive privilege under section 17 of this Act, on the requisition in writing of such holder ; orvi. if the conditions of the licence or permit or pass provide for such cancellation or suspension a1 will.b. When a licence, permit or pass held by any person is cancelled under clause (a), (b), (c) and (d) of sub-section (1), the authority aforesaid may cancel any other licence, permit or pass granted to such person under this Act or any other law for the time being in force relating to excise.c. The holder shall not be entitled to any compensation for the cancellation or suspension of his licence, permit or Pass under this section nor he is entitled to refund of any fee paid or deposit made in respect thereof.
