Section 26(2) in The M.P. Licensing Board (Electrical) Regulations, 1960
(2)(a)Conditions laid down under clause (1) shall be fulfilled by the contractor at all times during the period the licence remains in force.(b)The licence shall be deemed to be suspended immediately the contractor ceases to fulfil any of the conditions under clause (1).(c)If the licence remains suspended under sub-clause (b) for a continuous period of more than six months, it shall be treated as cancelled.(d)On application from the contractor and payment of prescribed fee a change in the Class of licence may be made if the conditions for issue of a licence of the new class are fulfilled].
