(3)Save as otherwise provided in this Act or the rules or the regulations made thereunder, any licence or written permission granted under this Act or any rules or regulations made thereunder, may at any time be suspended or revoked by the Chief Officer or the officer by whom it was granted, if he is satisfied, that it has been secured by grantee through misrepresentation or fraud, or if any of its restrictions or conditions has been infringed or evaded by the grantee, or if the grantee has been convicted for the contravention of any of the provisions of this Act or the rules or the regulations made thereunder relating to any matter for which the licence or permission, as the case may be, was granted :Provided that-(a)before making any order of suspension or revocation reasonable opportunity shall be given to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked; and(b)every such order shall contain a brief statement of the reasons for the suspension or the revocation of the licence or the written permission.
