Section 22 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
22. Power to recall licences.
- The [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] may cancel or suspend any licence or permit granted under this Act-(a)if any fee or duty payable by the holder thereof is not duly paid; or(b)in the event of any breach by the holder of such licence or permit, or by his servants, or by any one acting with his express or implied permission on his behalf, of any of the terms or conditions of such licence or permit; or(c)if the holder thereof is convicted of any offence against this Act or any other law for the time being in force relating to the excise revenue, or of any cognizable or non-bailable offence; or(d)where a licence or permit has been granted on the application of the holder of an exclusive or other privilege, or of a farmer of duties under this Act, on the requisition in writing of such person ; or(e)if the conditions of the licence or permit provide for such cancelment or suspension at will, or(f)[ if the holder of the licence or permit resorts to illegal transportation of liquor from the distillery.] [Added by Act XI of 1999, Section 7, w.e.f. 29-2-2000.]VII. - General Provisions
