Section 52I in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52I. Suspension and cancellation of authorisation.
(1)Without prejudice to any action that may be taken under the provisions of the Act, the Controller of Drugs may, for the reasons to be recorded in writing, cancel or suspend the authorisation under rules 52A or 52H, -(a)if the purpose for which the authorisation was granted ceases to exist; or(b)in the event of any breach, by the holder of such authorisation or by his servant or by any one acting with his express or implied permission on his behalf, of any of the terms and conditions of such authorisation or of any authorisation previously held by him.(2)No order shall be passed under sub-rule (1) unless the authorised person has been given a reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.
