(1)At any warehousing station, the [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [[ Substituted by Act 27 of 1999, Section 100, for " Assistant Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22of 1995, Section 50 (w.e.f. 26.5.1995).]] may license private warehouses wherein dutiable goods imported by or on behalf of the licensee, or any other imported goods in respect of which facilities for deposit in a public warehouse are not available, may be deposited [* * *] [ The words " without payment of duty" omitted by Act 55 of 1991, Section 5 (w.e.f. 23.12.1991).].(2)The [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [<SPAN class=amd1><A TITLE =] may cancel a licence granted under sub-section (1)-(a)by giving one month's notice in writing to the licensee; or(b)if the licensee has contravened any provision of this Act or the rules or regulations or committed breach of any of the conditions of the licence:Provided that before any licence is cancelled under clause (b), the licensee shall be given a reasonable opportunity of being heard.(3)Pending an enquiry whether a licence granted under sub-section (1) should be cancelled under clause (b) of sub-section (2), the [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [ Substituted by Act 27 of 1999, Section 100, for " Assistant Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995).] may suspend the licence.
