Section 82(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)Save as otherwise provided in this Act or any rule or regulation made there under any licence or written permission granted under this Act or any rule or regulation made there under may at any time be suspended or revoked by the Board or by the Officer by whom it was granted, if it or he is satisfied that it has been secured by the grantee through misrepresentation or fraud or if any of its restriction or conditions, has been infringed or evaded by the grantee or if the grantee has convicted for the contravention of any of the provisions of this Act or any rules or regulations made there under relating to any matter for which the licence or permission has been granted.Provided that-(a)Before making any order of suspension or revocation, reasonable opportunity shall be afforded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked;(b)Every such order shall contain a brief statement of the reasons for the suspension or revocation of the licence or the written permission;
