Section 18(18) in The M.P. Foreign Liquor Rules, 1996
(18)[ If holder of a licence granted by any licensing authority under these rules, is convicted of an offence under the Act or for breach of the rules or conditions of the licence, and the Licensing Authority on the proposal of the [Asstt. Excise Commissioner/District Excise Officer] [Inserted by Notification No. (2)-B-1-25-98-CTD, dated 6-3-1998.] or any officer authorised by him in this behalf, does not act to suspend or cancel the licence under the provisions of Section 31 of the Act, the State Government or an officer authorised by it in this behalf after hearing the licensee may suspend or cancel the licence.]
