Section 135(4) in The M.P. Public Health Act, 1949
(4)If the authority granting the licence is satisfied that the licensed house has, subsequent to the grant of the licence, become unfit for the accommodation of visitors, if the license is convicted of any offence punishable under this Chapter, such authority may revoke the licence, or at his discretion, may suspend the licence for such period or until the fulfilment of such' conditions, as he may specify.
