Section 29 in The Himachal Pradesh Excise Act, 2011
29. Power to cancel or suspend licenses etc.
- Subject to such restrictions as the State Government may prescribe, the authority granting any lease, license, permit or pass under this Act, may cancel or suspend it -(a)if it is transferred or sublet by the holder thereof without the permission of the said authority; or(b)if any excise duty or countervailing duty or, other fee payable by the holder thereof is not duly paid; or(c)in the event of any breach by the holder of such lease, license, permit or pass or by his servants, or by any one acting on his behalf with his express or implied permission, of any of the terms or conditions of such license, permit or pass; or(d)if the holder thereof is convicted of any offence punishable under this Act or the Himachal Pradesh Value Added Tax Act, 2005, the Central Sales Tax Act, 1956 or the Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 or of any cognizable and non-bailable offence, or any offence punishable under the Narcotic Drugs and Psychotropic Substances Act, 1985, or under the Trade and Merchandise Marks Act, 1958 or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 or of any offence punishable under sections 482 to 489 (both inclusive) of the Indian Penal Code, 1860 or any offence referred to in section 135 of the Customs Act, 1962; or(e)where a license, permit or pass has been granted on the application of the grantee of a lease under this Act, on the request in writing of such grantee; or(f)at will, if the conditions of the license, permit or pass provides for such cancellation or suspension.
