Section 4(6) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(6)The competent authority may cancel or suspend any licence granted or renewed under this Act if it appears to it, after giving the holder, thereof an opportunity of being heard, that such licence has been obtained by misrepresentation or fraud or that the licence has contravened, or failed to comply with, any of the provisions of this Act or the rules made thereunder or any of the terms or conditions of the licence.
