(2)The [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [<SPAN class=amd1><A TITLE =] may cancel a licence granted under sub-section (1)-(a)by giving one month's notice in writing to the licensee; or(b)if the licensee has contravened any provision of this Act or the rules or regulations or committed breach of any of the conditions of the licence:Provided that before any licence is cancelled under clause (b), the licensee shall be given a reasonable opportunity of being heard.
