Section 11 in The Dangerous Machines (Regulation) Act, 1983
11. Cancellation of licence on application by manufacturer or dealer
.A person licensed to manufacture or carry on business as a manufacturer or dealer of any dangerous machines who discontinues such manufacture or business or who intends to discontinue such manufacture or business, may make an application to the Controller for the cancellation of his licence, and thereupon, the Controller may cancel such licence.
