Section 13 in Delhi Private Security Agencies (Regulation) Rules, 2009
13. Cancellation and suspension of licence.
(1)No licence granted under this Act shall be cancelled or suspended until the holder of a licence has been given a reasonable opportunity of showing cause and being heard after giving due service of notice, why his licence should not be cancelled or suspended as the case may be;(2)No such opportunity for showing cause and being heard shall be necessary when the licence is suspended temporarily pending an enquiry against the holder of the licence for contravention of any of the grounds as mentioned in section 13(1) of the Act or any order made there under or of any of the conditions of the licence granted to him.
