(1)The Inspector may after giving the holder thereof an opportunity of being heard cancel or suspend any licence if it appears to him,-(i)that such licence has been obtained by misrepresentation or fraud; or(ii)that the licensee has contravened or failed to comply with any of the provisions of this Act or the rules made thereunder or any of the terms and conditions of the licence; or(iii)that the licensee has contravened or failed to comply with an order passed under this Act or the rules made thereunder; or(iv)that the lift can no longer be safely worked for the purpose for which the licence was granted.
