Section 42(1) in The Bihar and Orissa Excise Act, 1915
(1)Subject to such restrictions as the [State Government] [Substituted by A.L.O. 1950.] may prescribe, [the authority who granted any exclusive privilege, licence] [Substituted by A.L.O. 1950.] permit or pass under this Act may cancel or suspend it -(a)if it is transferred or sublet by the holder thereof without the permission of the said authority; or(b)if any duty or fee payable by the holder thereof be not duly paid; or(c)In the event of any breach by the holder thereof, or by any of his servants, or by anyone acting on his behalf with his express or implied permission, of any of the terms or conditions thereof; or(d)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non-bailable offence, or of any offence punishable [under the Dangerous Drugs Act 2 of 1930] [Inserted by the Dangerous Drugs Act 2 of 1930.], or [under the Merchandise Marks Act 4 of 1889] [Printed in the General Acts, 1887-97, Edn. 1928. Volume III., Page-337, as amended.], or under any Section which has been introduced into the Indian Penal Code, XLV of 1860 by Section 3 of the Act; or(e)if the holder thereof is punished for any offence referred to in Clause (8) of Section 167 of the [See Customs Act, VIII of 1878] [Printed in General Acts 1873-86, Edition 1928, Page 238 (as amended) Repealed by the Customs Act, 1962.]; or(f)where a licence, permit or pass has been granted on the application of the holder of an exclusive privilege granted under Section 22, on the requisition in writing of such holder; or(g)[if the conditions of the exclusive privilege, licence] [Substituted by Act 10 of 1971.] permit or pass provide for such cancellation or suspension at will.
