Section 82(16) in Delhi Motor Vehicles Rules, 1993
(16)Position on Suspension/Cancellation of Licence. - (a) The licensing authority can suspend or cancel the licence at any time after giving an opportunity to the licensee of being heard. In such a case the licensee shall stop further booking at once but the goods already booked shall, of course, be forwarded and distributed so that there may be no damage to the goods. This action will be without prejudice to any other action taken.(b)The owner or partner of that booking agency shall not be eligible to apply for fresh licence within three years of its cancellation.(c)On cancellation of the licence the fee paid and the security deposited shall be forfeited.
