Section 15 in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
15. [ Cancellation or suspension of license, certificate and approval
.--Where [the Director-General or any authorised in this behalf by the Central Government], after giving an opportunity of being heard, is satisfied that any person [has contravened or failed to comply with provisions of these rules or any direction issued under rule 13, he may] [Substituted for the words "has contravened or failed to comply with the provisions of these rules, he may" by Notification No. G.S.R. 928 (E) dated 29.11.2010], for reasons to be recorded in writing, cancel or suspend any license, certificate or approval issued under these rules or under the Aircraft Rules, 1937.]
