(1)Subject to such restrictions as may be prescribed, the authority granting any licence or permit under this Act, may cancel or suspend it-(a)if any duty or fee payable by the holder thereof be not duly paid; or(b)in the event of any breach by the holder thereof, or by any of his servants, or by any one acting on this behalf with his express or implied permission, or any of the terms or conditions thereof; or(c)if the holder thereof is convicted of any offence under this Act, or of any cognizable and non-bailable offence under any other Act; or(d)if the conditions of such licence or permit provide for its cancellation or suspension at will; or(e)if the purpose for which the licence or permit is granted, ceases to exist.
