Section 21(7) in The Immoral Traffic (Prevention) Act, 1956
(7)Where any person or authority to whom a license has been granted under this Act or any agent or servant of such person or authority commits a breach of any of the conditions thereof or any of the provisions of this Act or of any of the rules made under this Act, or where the State Government is not satisfied with the condition, management or superintendence of any protective home, the State Government may, without prejudice to any other penalty which may have been incurred under this Act, for reason to be recorded, revoke the license by order in writing.Provided that no such order shall be made until an opportunity is given to the holder of the license to show cause why the license shall not be revoked.
