Section 326D(1) in Chennai City Municipal Corporation Act, 1919
(1)Without prejudice to any other penalty to which the licensee maybe liable under this Chapter, the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] may at any time, by order in writing, cancel or suspend any licence granted or renewed under section 326-C, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.
