Section 10 in The Foreign Trade (Regulation) Rules, 1993
10. Cancellation of the [license, certificate scrip or any instrument bestowing financial or fiscal benefits.]
-The Director General or the licensing authority may, by an order in writing, cancel any license granted under these rules, if--(a)the [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] has been obtained by fraud, suppression of facts or misrepresentation; or(b)the [licensee or transferee] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] has committed a breach of any of the conditions of the [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]; or(c)the [licensee or transferee] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] has tampered with the [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] in any manner; or(d)the [licensee or transferee] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] has contravened any law relating to customs or foreign exchange or the rules and regulations relating thereto.
