Section 14(1) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(1)The Wild Life Preservation Officer or any other Officer authorized by the State Government in this behalf may, subject to any general or special orders of the State Government, without giving any previous notice [but after recording in writing his reasons therefor], suspend or cancel any licence granted under this Chapter.[(2) No holder of a licence shall be entitled to any compensation for the suspension or cancellation of the licence, nor to a refund of any fee paid in respect thereof.][14A. Appeals. -
