(1)Where the licencee contravenes any provision of the Act and these rules, the State Licensing Authority or the Central Licensing Authority, as the case may be, shall, after giving the licencee an opportunity to show cause as to why such an order should not be passed, shall by an order and for reasons to be recorded in writing, suspend it for such period as it considers necessary either wholly or in respect of any of the medical device or cancel the licence or loan licence.
