43. Power to cancel or suspend licences and permits.
(1)Subject to such restrictions as may be prescribed, the authority granting any licence or permit under this Act, may cancel or suspend it-(a)if any duty or fee payable by the holder thereof be not duly paid; or(b)in the event of any breach by the holder thereof, or by any of his servants, or by any one acting on this behalf with his express or implied permission, or any of the terms or conditions thereof; or(c)if the holder thereof is convicted of any offence under this Act, or of any cognizable and non-bailable offence under any other Act; or(d)if the conditions of such licence or permit provide for its cancellation or suspension at will; or(e)if the purpose for which the licence or permit is granted, ceases to exist.(2)Where a licence or permit held by a person is cancelled under Clause (a), (b) or (c) of Sub-section (1) the authority aforesaid may cancel any other licence or permit granted to such person under this Act.(3)The holder of a licence or permit shall not be entitled to any compensation for its cancellation or suspension, nor to the refund of any fee paid in respect thereof.(4)No permit granted under Clause (b) of Section 40 shall be cancelled or suspended under this section except on the grounds on which it may be refused under the proviso to Section 40.
