Section 87 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
87. Revocation and suspension of licence.
(1)Any licence granted under these rules may be revoked or suspended by the licensing authority if the holder, or any person in his employ, is found to have committed a breach of the conditions thereof or of any of the provisions of the Act or these rules or has been convicted of an offence under Sec.161, read with Sec.139 or with Sec.116 of the Indian Penal Code (45 of 1860):Provided that such revocation or suspension shall be made until the holder of the licence has been given a reasonable opportunity of showing cause against the action proposed to be taken.(2)Every such order shall be in writing and shall specify the reasons for the suspension or revocation and shall be communicated to the licensee.(3)Where a licence is revoked or suspended under this rule the holder of the licence shall not be entitled to claim from the Central of State Government any compensation or refund of licence-fee for such cancellation or suspension.
