Section 5(1) in The Maharashtra Casinos (Control and Tax) Act, 1976
(1)The State Government may, at any time, after giving the holder of any licence under this Act a reasonable opportunity of being heard, suspend or cancel the licence on any one or more of the following grounds, namely:-(a)that there has been a breach of any of the conditions subject to which the licence was granted;(b)that the holder of the licence has contravened any of the provisions of this Act or the rules made thereunder.
