12. Revocation of licence and grant of a further licence.
(1)The Licensing Authority may, on the application of the promoter, by order, revoke the licence or amend or extend it by a further licence.(2)An application under sub-section (1) for an amendment or extension of the licence shall be made in the same manner and subject to the same conditions as an application for licence.(3)If the Licensing Authority grants the application, it shall, by order, revoke the licence in the same manner as licence except that the rights, powers and authorities asked for in the said application shall not be increased, modified or restricted by further licence without consent in writing of the promoter.Chapter-V Inspection of Rope ways
