27. [ Revocation of licence. [Substituted by Notification No. B-6-5-24-CT-87, dated 9-11-1990.]
- A licence may be revoked at any time by the Superintendent of Stamps, or by the authority who granted it, on the following grounds :-(a)Breach of any stamp rule;(b)Breach of any licence conditions;(c)Irregularity in maintenance of records prescribed under these rules;(d)Incapability to store sufficient stamps for sale;(e)Any other serious irregularity :Provided that no order under this rule shall be passed, unless the licensed vendor has been given an opportunity of being heard.]
