(3)The executive officer shall, as regards private cart-stands already lawfully established, and may at his discretion, as regards new private cart-stands, grant the licence applied for, subject to such rules as to supervision and inspection and to such conditions as to conservancy, as the Executive Officer may think proper, or may refuse to grant such licence for any new private cart-stand. The Executive Officer may, however, at any time for breach of the conditions thereof suspend or cancel any licence which has been granted under this section. The Executive Officer may also modify the conditions of the licence to take effect from a specified date.
