Section 17(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)Subject to the provisions of sub-section (2), the Committee may, for reasons to be recorded in writing, suspend or cancel a licence,-(a)if the licence has been obtained through wilful misrepresentation or fraud;(b)if the licensee or any servant or any person acting on his behalf with his express or implied permission, commits a breach of any of the terms and conditions of the licence;(c)if the licensee has become an insolvent; or(d)if the licensee is convicted of any offence involving moral turpitude.
