Section 28(1) in The Central Motor Vehicles Rules, 1989
(1)If the licensing authority which granted the license is satisfied, after giving the holder of the license an opportunity of being heard, that he has(a)failed to comply with the requirements specified in sub-rule (3) of rule 24; or(b)failed to maintain the vehicles in which instructions are being imparted in good condition; or(c)failed to adhere to the syllabus specified in rule 31 in imparting instruction; or(d)violated any other provision of rule 27, it may, for reasons to be recorded in writing, make an order,(i)suspending the license for a specified period; or(ii)revoking the license.
