The Magistrate of the district shall have power to order the cancellation of any licence granted under Rules 571, 572 or 573 in his opinion the projection, erection or structure which has been licenced, has become objectionable or if he considers it necessary in the public interest that the projection, erection or structure should be removed and upon such order the Council shall promptly cancel the licence and have the projection, erection or structure removed at the cost of the licence without payment of any compensation.
