(1)The transport authority which granted a permit may cancel the permit or may suspend it for such period as it thinks fit-(a)on the breach of any condition specified in sub-section (3) of section 59, or of any condition contained in the permit, or(b)if the holder of the permit uses or causes or allows a vehicle to be used in any manner not authorised by the permit, or(c)if the holder of the permit ceases to [own] [Substituted by Act 100 of 1956, section 54, for 'possess' (w.e.f. 16-2-1956).] the vehicle or vehicles covered by the permit, or(d)if the holder of the permit has obtained the permit by fraud or misrepresentation, [or] [Inserted by Act 100 of 1956, section 54, for 'possess' (w.e.f. 16-2-1956).](e)[ if the holder of the permit, not being a private carrier's permit, fails without reasonable cause to use the vehicle or vehicles for the purposes for which the permit was granted, or [Inserted by Act 100 of 1956, section 54, for 'possess' (w.e.f. 16-2-1956).](f)if the holder of the permit acquires the citizenship of any foreign country;]Provided that no permit shall be cancelled unless an opportunity has been given to the holder of the permit to [furnish] [Substituted by Act 100 of 1956, section 54, for 'submit' (w.e.f. 16-2-1957).] his explanation.
