Section 217E in Tamil Nadu District Municipalities Act, 1920
217E. Power to cancel or suspend licence.
(1)[The State Government or the executive authority may, at any time, cancel or suspend any licence granted under section 217-D or section 217-DD, as the case may be,] [Substituted by the Tamil Nadu Act 10 of 1998.] if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the holder of the licence has contravened any of the provisions of this Act and in particular the provisions of this Chapter or any rules made thereunder or any of the terms and conditions subject to which the licence was granted.(2)Before cancelling or suspending a licence under sub-section (1), [the State Government or the executive authority, as the case may be] [Substitute by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).] shall give the holder of the licence, an opportunity of making his representation.
