.A license is deemed to be revoked(a)when, from a cause preceding the grant of it, the grantor ceases to have any interest in the property affected by the license;(b)when the licensee releases it, expressly or impliedly, to the grantor or his representative;(c)where it has been granted for a limited period , or acquired on condition that it shall become void on the performance or non-performance of a specified act, and the period expires, or the condition is fulfilled;(d)where the property affected by the license is destroyed or by superior force so permanently altered that the licensee can no longer exercise his right;(e)where the licensee becomes entitled to the absolute ownership of the property affected by the license;(f)where the license is granted for a specified purpose and the purpose is attained, or abandoned, or becomes impracticable;(g)where the license is granted to the licensee as holding a particular office, employment or character, and such office, employment or character ceases to exist;(h)where the license totally ceases to be used as such for an unbroken period of twenty years, and such cessation is not in pursuance of a contract between the grantor and the licensee;(i)in the case of an accessory license, when the interest or right to which it is accessory ceases to exist.
