Section 57 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
57. Suspension and cancellation of license.
(1)Every license granted under these rules shall be liable to be suspended or canceled, by an order of the licensing authority for any contravention of the provisions of the Act or these rules or of any condition contained in such license, or by an order of the Central Government, if at any time the continuance of the license in the hands of the licensee is deemed objectionable :Provided that -(i)before suspending or canceling a license under this rule, the holder of the license shall be given an opportunity of being heard;(ii)the maximum period of suspension shall not exceed three months; and(iii)the suspension of a license shall not debar the holder of the license from applying for its renewal in accordance with the provisions of rule 55.(2)Notwithstanding anything in sub-rule (1) an opportunity of being heard may not be given to the holder of a license before his license is suspended or canceled in case-(i)where the license is suspended as an interim measure for the violation of the provisions of the Act or these rules, or of any condition contained in such license or in his opinion such violation is likely to cause imminent danger to the public:Provided that where a license is so suspended, the licensing authority shall give the holder of the license an opportunity of being heard before the order of suspension is confirmed; or(ii)where the license is suspended or canceled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State, such opportunity should not be given.(3)The Chief Controller or Controller or the Central Government suspending or canceling a license under sub-rule (1), shall communicate the reasons thereof to the licensee except when the license is suspended under sub-rule (2).
