(1)Whenever the authority which granted a licence, permit or pass under this Act considers that such licence, permit or pass should be cancelled for any cause other than those specified in Section 34, it may, on remitting a sum equal to the amount of the fees payable in respect thereof for fifteen days, cancel the licence either—(a)on the expiration of fifteen days' notice in writing of its intention to do so, or(b)forthwith without notice.
