Section 102(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)The authority granting any licence, permit or pass under these rules may, for the reasons to be recorded in writing, cancel or Suspend it:-(a)if the purpose for which the licence, permit or pass was granted ceases to exist;(b)in the event of any breach by the holder of such licence, permit or pass or by his servant or by any one acting with his express or implied permission on his behalf of any of the terms and conditions of such licence, permit or pass or of any licence, permit,or pass previously held by the holder.
