(1)The authority prescribed under sub-section (1) of section 73 may, by order, cancel or suspend a permit granted under the said section,-(a)if any fee payable by the holder of such permit is not duly paid; or(b)in the event of any violation of the terms and conditions of such permit, by the holder of such permit or by his servant or by any person acting on his behalf with his express or implied permission; or(c)if the holder of such permit is convicted by a court of law for any offence involving moral turpitude or antisocial activity; or(d)if the holder of such permit is found, after due enquiry, involved in any anti social activity as defined in the Kerala Anti Social Activities (Prevention) Act, 2007 (34 of 2007).
