338. Refusal, cancellation, suspension of licence or permission.
(1)Every order of the authority competent under this Act or rule or bye-law made thereunder to pass an order refusing, suspending, cancelling or modifying a licence or permission shall be in writing and shall state the grounds on which it appears.(2)Subject to special provisions in Chapter-XX regarding private markets, Chapter-XXI regarding burial and burning grounds and Chapter-XXII regarding places of public resort and entertainment, any licence or permission granted under this Act or any rule or bye-law made under it may at any time be suspended or cancelled by the Executive Officer, if any of its restriction, limitations or conditions is evaded or infringed by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act, or of any rule, bye-law made under if any matter to which such licence or permission relate or if the grantee had obtained the same by misrepresentation, or fraud; an appeal shall lie to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] against any order of the Executive Officer under this sub-section suspending or cancelling a licence.(3)When any licence or permission is suspended or cancelled, or when the period, for which, it was granted or within which, application for renewal should be made under Sub-section (8) of Section 337 has expired, whichever expires latter, the grantee shall, for all purposes of this Act, or any rule or regulation or bye-law made under this Act, be deemed to be without a licence or permission, until the order suspending or cancelling the licence or permission is cancelled or subject to said sub-section, until the licence or permission is renewed, as the case may be.
