Section 55(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)The licensing authority may revoke a licence on any of the following grounds:-(a)if the licensee, in the opinion of the licensing authority, makes wilful or prolonged default in doing anything required of him by or under the Act or the rules or regulations made thereunder;(b)if the licensee violates any of the terms and conditions of his licence, the violation of which is expressly declared by such licence to render it liable to revocation;(c)if the licensee fails, within the period fixed in this behalf by the licence, or any longer period which the licensing authority may have granted therefor, to(i)show to the satisfaction of the licensing authority that the licensee is in a position to discharge fully and efficiently the duties and obligations imposed on him by his licence; or(ii)deposit or furnish the security or pay the fees or other charges required by his licence;(d)if, in the opinion of the licensing authority, the financial position of the licensee is such that he is unable to discharge fully and efficiently the duties and obligations imposed on him by his licence; or(e)if the licensee fails to make good the deficiency or remove the cause of suspension of licence within the specified period under rule 54.
