(1)Subject to the provisions of section 233 any license granted under section 230 by the Board at a meeting, or the Board, as the case may be, may, at any time, be suspended or revoked by the authority granting the license, if any of the restrictions, limitations, or conditions attached to the license be evaded or infringed by the grantee, or if the grantee be convicted of a breach of any of the provisions of the Act or of any rule or bye-law made there under in any matter to which such license relates, or if the grantee has obtained the same by misrepresentation or fraud.(2)When any such license is suspended or revoked, and until such order of suspension or revocation is cancelled, or when the period for which it was granted, or the period within which application for renewal should be made has expired, whichever expires later, the grantee shall for all purposes of this Act, or nay rule or bye-law made under this Act, be deemed to be without a license.
