Section 39(1) in The Orissa Dangerous Drugs Rules, 1965
(1)Subject to any directions that Commissioner may give in this behalf, the Officer who has granted a licence to or has by order approved or authorised, any person under these rules may cancel or suspend such licence or order :(a)if such person has-(i)failed to pay any duty or fee payable by him;(ii)by himself or by any servant or person acting on his behalf committed any breach of the conditions of such licence or order or of these rules; or(iii)been convicted of any offence under the Act, or under the law for the time being in force relating to Excise, Revenue, or of any criminal offence ; or(b)if it is a condition of such licence or order that it may be cancelled or suspended at the will of such officer.
