Section 22 in The Bihar Prohibition And Excise Act, 2016
22. Power to suspend or cancel license and permit.
(1)Subject to such restrictions as the State Government may prescribe, the Authority renewing any license or granting any permit under this Act may suspend or cancel it in the following circumstances after giving reasonable opportunity of being heard -(a)if the license or permit is transferred or sublet by the holder thereof without the permission of the licensing authority;(b)if any excise revenue payable by the holder thereof is not duly paid;(c)in the event of any breach by the holder of such license or permit or by his servant or agent, or by any one acting on his behalf, with his express or implied permission, of any of the terms and conditions of such license or permit;(d)if the holder of license or permit or his agent or employee is convicted of an offence punishable under this Act or any other law for the time being in force, relevant and connected with excise matters relating to excise revenue or of any cognizable and non-bailable offence under any other relevant law;(e)if the purpose for which the license or permit was granted ceases to exist;(f)if the license or permit has been obtained through misrepresentation or fraud.(g)if, for any other reason, the Licensing Authority is prima facie satisfied, that the license is fit to be cancelled.(2)For any action taken under Sub-Section (1), the Licensee shall not be eligible for any compensation or refund of fee or deposit whatsoever.
