Section 21(1) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(1)The Government if it is dissatisfied on report from the Licensing Authority, with the conditions, rules, management or superintendence of an institution licensed under this Act may, at any time, by notice served on the manager of the institution, declare that the licence is withdrawn as from a date specified in the notice and on such declaration the withdrawal of the licence shall take effect and the institution shall cease to function from that date.
