Section 22 in The M.P. Dangerous Drugs Rules, 1959
22. Cancellation of licence or order.
- Subject to any directions that the Excise Commissioner may give in this behalf, the officer who has granted a licence to, or has by order approved or authorised, any person under these rules may cancel or suspend such licence or order-(i)if such person-(a)has by himself or by any servant or person acting on his behalf committed any breach of the conditions of such licence or order or of these rules; or(b)has been convicted of any offence under the Act or under the law for the time being in force relating to excise or opium revenue or of any criminal offence;(ii)if it is a condition of such licence or order that it may be cancelled or suspended at the will of such officer;(iii)in any other case, after giving to such licence or order within fifteen days on receiving from such person notice that he desires to surrender the same.
