(5)The Central Government may require the holder of any license, certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ] or other document granted or issued under these rules, or any person having possession or custody of such license, certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ] or document, to surrender the same to it for cancellation, suspension, endorsement or variation and any person failing to comply with any such requirement within a reasonable time shall be deemed to have acted in contravention of these rules.[Note.-The decision of the Central Government as to whether any ground constitutes sufficient ground for suspension of any certificate, rating, license, authorisation or approval in the public interest under the foregoing sub-rule shall be final and binding.] [Inserted by G.S.R. 1202, dated 23.7.1976.]
