- A license granted to any flat or boat may be revoked(a)if the dues or charges payable to the Commissioner on any account whatsoever, in respect of or in any way connected with the flat or boat, remains unpaid for a period of three weeks from the date of demand thereof;(b)whenever the flat or boat is in the opinion of the Commissioners unfit for the purpose for which it is licensed;(c)whenever any breach of the conditions of the license or of these rules has been committed by the owner or his agent or by the manjhi in charge of the flat or boat;(d)whenever the Commissioners may think fit.
