Section 4(3) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
(3)If at any time the Competent Authority has reason to believe that there has been a breach of the terms and condition, subject to which the authorization referred to in sub-section (1) was made, it may, for reasons to be recorded, revoke the said authorization, and thereupon the permit referred to in sub-section (1) shall be deemed to be restored to the position in which it was before the authorization was made.
