(1)Whenever the authority which granted a licence, permit or pass under this Act considers that such licence, permit or pass should be withdrawn for any cause other than those specified in Section 36, it may [on remitting a sum equal to the amount of the fees payable in respect thereof for fifteen days] [Inserted vide Haryana Act No 20 of 1998.] withdraw the licence either :-(b)on the expiration of fifteen days' notice in writing of its intention to do so; or(b)forthwith without notice.
