14. Revocation, suspension and amendment of licenses.-
(1)If the licensing officer is satisfied, either on a reference made to him in this behalf or otherwise, that-(a)the license granted under section 13 has been granted because of misrepresentation as to an essential fact; or(b)the holder of a license has failed to comply with the conditions subject to which the license was granted or has contravened any of the provisions of this Act or the rules made thereunder, then, without prejudice to any other penalty to which the holder of the license may be liable under this Act, the licensing officer may, after giving the holder of the license an opportunity of showing cause, revoke or suspend the license.(2)Subject to any rules that may be made in this behalf, the licensing officer may also vary or amend a license granted under section 13.
