Section 15 in Bihar State Regulation of Cold Storage Licensing Rules, 1993
15. Suspension or Cancellation of Licence.
(1)A licence granted under Rule 3 may be suspended or cancelled if it appears to the Licensing Authority that:-(a)Any of the grounds mentioned in sub-section (2) of Section 7 exists.(b)The licensee has wholly or partly, transferred the possession or control of the Cold Storage.(c)The licensee has ceased to run the Cold Storage.(2)In case of suspension or cancellation of a licence granted under the Act the licensee shall not be entitled to any compensation thereof or refund of fee paid by him for the licence.
