Section 6(1) in The Punjab Prevention of Human Smuggling Act, 2012
(1)The competent authority may, on an application made to it by any person or otherwise on information that licensee has,-(a)become insolvent or bankrupt; or(b)indulged or abetted, directly or indirectly into any act, which is prejudicial to the interest of India or to its security; or(e)been convicted by a court for any criminal offence; or(d)obtained or got renewed the license on misrepresentation or suppression of any material fact; or(e)violated any of the terms and conditions of the license; or(f)allowed any other person to do the profession of travel agent from his premises or under his name; or(g)failed to do the profession of travel agent for a continuous period of three months, cancel the license:Provided that before cancellation of license a show cause notice to the Licensee to explain his position within seven days from the receipt of notice as to why his license should not be cancelled shall be issued.Explanation. - For the purpose of clause (f), the expression 'premises' shall mean any building, tent, vessel, land, structure, shop, booth, vehicle, boat or raft, used as human dwelling or for any other activity by a human being.
