- 1. Whenever the authority granting a licence under this Act considers that the licence, permit or pass should be cancelled or withdrawn for any cause other than those specified in section 28, it shall remit a sum equal to the amount of the fee payable in respect thereof for fifteen days and may cancel the in respect thereof for fifteen days and may cancel the licence either-a. on the expiration of fifteen days' notice in writing of its intention to do so; orb. forthwith without notice, after recording its reasons in writing for doing so.
