17. Power to suspend or cancel licence and permit.
(1)Subject to such restrictions as the Government may prescribe, the authority granting any licence or permit under this Act may suspend or cancel it in the following circumstances after giving reasonable opportunity of being heard -(a)if the licence or permit is transferred or sublet by the holder thereof without the permission of the licensing authority;(b)if any excise revenue payable by the holder thereof is not duly paid;(c)in the event of any breach by the holder of such licence or permit or by his servant, or by any one acting on his behalf, with his express or implied permission, of any of the terms and conditions of such licence or permit;(d)if the holder of licence or permit or his agent or employee is convicted of an offence punishable under this Act or any other law for the time being in force, relevant and connected with excise matters relating to excise revenue or of any cognizable and non-bailable offence under any other relevant law;(e)if the purpose for which the licence or permit was granted ceases to exist;(f)if the licence or permit has been obtained through mis- representation or fraud.(2)When a licence or permit is cancelled under sub section (1), the aforesaid authority may cancel any other licence or permit granted to such person under this Act or under any other law relating to excise revenue.(3)In the case of cancellation or suspension of licence under sub-section (1), the fee payable for the balance of the period for which any licence would have been current but for such cancellation or suspension, may be recovered from the ex-licensee as excise revenue.(4)The holder of a licence or permit shall neither be entitled to any compensation for the cancellation or suspension thereof nor to refund of any fee paid or deposit made in respect thereof.
