Section 6(3) in The Punjab Prevention of Human Smuggling Act, 2012
(3)Where the competent authority, for the reasons to be recorded, in writing, is satisfied that the question of cancellation of any license on any of the grounds mentioned in sub-section (I), is pending with it for consideration, it may, by an order, in writing, suspend the operation of the license for such period not exceeding ninety days, as may be specified in the order. The licensee shall be required to show cause within a period of fifteen days from the date of receipt of such order as to why the period of suspension of license may not be extended till the question of cancellation of license is decided by the competent authority.
