Section 25 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
25. Cancellation of Licence.
- The President may, if he is convinced that any of the conditions of the licence has been violated or if a Court of Law has convicted the licencee under the protection of Civil Rights Act, 1955 (Central Act 22 of 1955*) and that the offence has been committed in respect of any matter connected with the licence, cancel the licence issued.
