Section 22 in Mizoram Liquor (Prohibition and Control) Act, 2014
22. Power to cancel licence, permit or pass etc.
(1)Whenever the authority which granted any licence, permit or pass under this Act considers that the licence, permit or pass shall be cancelled for any reason other than those specified in Section 21, it may, subject to such restrictions, if any, as the Government may prescribe by rules under Section 73, cancel the licence, permit or pass either, -(a)on the expiration of fifteen day's notice in writing of its intension to do so, or(b)forthwith without notice, after recording its reasons in writing for doing so.(2)When a licence, permit or pass is cancelled under subsection (1), any security or advance deposited by the holder of such licence, permit or pass shall stand forfeited as fine.
