(2)Subject to special provisions in Chapter-XX regarding private markets, Chapter-XXI regarding burial and burning grounds and Chapter-XXII regarding places of public resort and entertainment, any licence or permission granted under this Act or any rule or bye-law made under it may at any time be suspended or cancelled by the Executive Officer, if any of its restriction, limitations or conditions is evaded or infringed by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act, or of any rule, bye-law made under if any matter to which such licence or permission relate or if the grantee had obtained the same by misrepresentation, or fraud; an appeal shall lie to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] against any order of the Executive Officer under this sub-section suspending or cancelling a licence.
