Section 26(1) in The Delhi Narcotic Drugs Rules, 1985
(1)The officer who has granted a licence to, or has by order, approved or authorised any person under these rules, may after giving such person an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons thereof, cancel such licence or order, or suspend it for such period as he thinks fit either wholly or in a respect of some of the drugs to which it relates; if in his opinion such person has-(a)failed to pay duty a fee payable by him; or(b)by himself or by any servant or person acting on his behalf committed any breach of conditions of such licence or order or of these rules; or(c)been convicted of any offence under the Act or under the law for the time being in force, a relating to excise, revenue or prohibition or of any criminal offence; or any other case not falling under this clause.
