- The Board may, after giving an opportunity of being heard to the licensee, cancel the licence on any of the following grounds, namely:-(a)that the licensee has failed to re-publish the work or perform the work in public or communication of the work to public by broadcast within the time specified in the licence or within the time extended on the application of the licensee:(b)that the licence was obtained by fraud or misrepresentation as to any essential fact; and(c)that the licensee has contravened any of the terms and conditions of the licence.
