(3)Notwithstanding anything contained in sub-rule (1) an opportunity of being heard may not be given to the holder of a license or approval before his license or approval is suspended or canceled in cases-(a)where the license is suspended by the licensing authority as an interim measure for violation of any of the provisions of the Act or these rules, or of any condition contained in such license or approval or in his opinion such violation is likely to cause imminent danger to the public:Provided that where a license or approval is so suspended, the licensing authority shall give the holder of the license or approval an opportunity of being heard before the order of suspension is confirmed;(b)where the license or approval is suspended or canceled by the Central Government, if the Government considers that in the public interest or in the interest of the security of the State such opportunity should not be given.
