Section 6 in Rajasthan Regulation of Boating Act, 1956
6. Cancellation or suspension of certificates.
- The officer or authority granting a certificate may cancel or suspend the certificate, if after giving the owner of the boat a reasonable opportunity of being heard, he is satisfied that the owner has been guilty of a breach or non observance of any provision of this Act or the rules made under this Act or of any conditions embodied in the certificate.Licensing of Boats plied for Hire
