Section 18 in The Bombay Drugs (Control) Act, 1959.
18. Power to suspend or cancel license, etc.
(1)the Collector may, after giving the holder of a licence, permit or pass granted or issued under this Act, a reasonable opportunity of being heard, suspend such licence, permit or pass for such period as may be necessary, or cancel the same,-(a)if any fee payable by the holder thereof has not been duly paid;(b)in the event of any breach by the holder of such licence, permit or pas or by his servant or anyone with his express or implied permission on his behalf of any of the terms and conditions of such licence, permit or pass;(c)if the holder of such licence, permit or pass or any person in the employ of such holder, or any person acting with his express or implied permission on his behalf, is convicted of an offence under this Act, or if the holder thereof is convicted of an offence, under the Bombay Prohibition Act, 1949 or under the Dangerous Drugs Act, 1930, or the Drugs Act, 1940.(2)If the licence, permit or pass is suspended or cancelled for any reason, the holder thereof shall not be entitled to any compensation for such suspension or cancellation, or to the refund of any fee paid in respect thereof.(3)The Collector may refuse to grant a licence, permit or pass to any person if--(a)a licence, permit or pass granted to such person under this Act has been previously suspended or cancelled, or(b)such person has been convicted of any offence punishable under this Act or the Bombay Prohibition Act, 1949 or under the Dangerous Drugs Act 1930, or the Drugs Act, 1940.(4)The Collector may also refuse to grant a licence, permit or pass to any firm oi if which the person referred to in sub-section (3) is a partner, or to any person to whom the business of such person has been transferred.
