Section 82(13) in Delhi Motor Vehicles Rules, 1993
(13)Suspension/Cancellation of Licences. - (a) Without prejudice to any action which may be taken against a licensee, the licensing authority may by order in writing cancel the agent's licence or suspend it for such period as it thinks fit, if in its opinion any of the conditions under which the licence has been granted, has been contravened.(b)The licensing authority may, by order in writing cancel the agent's licence or suspend it for such period as it thinks fit, if in its opinion any of the conditions under which any premises have been approved under this rule have been contravened.(c)Before making any order for suspension or cancellation under this rule, the licencing authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such cancellation or suspension.
