- The Licensing Officer may cancel any licence if he is satisfied that the licence has, -(a)parted in whole or in part, with his control over the cold storage, or(b)ceased to run his cold storage, or(c)levied any charges in excess of the charges permitted under Clause 20, or(d)contravened or failed to comply with any of the terms and conditions specified in the schedule or any directions which may be issued by the Licensing Officer for the proper implementation of this order :Provided that, before cancelling any licence, the Licensing Officer shall give ten clear day's notice to the licensee stating the grounds on which it is proposed to cancel the licence and shall give the licensee an opportunity to show cause for not cancelling the licence :Provided further that where immediate action is required, in the public interest the Licensing Officer may, for reasons to be recorded in writing without giving the licensee an opportunity to show cause [suspend the licence forthwith pending an inquiry into reasons for the proposed cancellation in the manner laid down in the first proviso of this order.] [Substituted by S.O. 3001, dated 31st August, 1984, for the words 'cancel the licence'.]
