Section 9 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958
9. Suspension or cancellation of licence.
The Collector may suspend or cancel a licence granted under this Act in respect of a lottery—(1)if there is any breach of any of the conditions subject to which the licence is granted ; or(2)if the holder of such licence contravenes any of the conditions specified in section 5 or 6 ; or(3)if any tax payable under section 10 is not duly paid by the promoter ; or(4)if the holder of such licence contravenes any of the provisions of section 14 ; or(5)for any other reason, for which the suspension or cancellation of the licence is, in the opinion of the State Government, necessary in the public interest.
