(1)Whenever the authority which granted any license, permit or pass under this Act considers that the license, permit or pass should be withdrawn for any cause other than those specified in section 42, it may, subject to such restrictions (if any) as the State Government may prescribe by rule under section 85, withdraw the license, permit or pass either-(a)on the expiration of Mica Days notice in writing of its intention to do so, or;(b)forthwith, without notice, after recording its reasons in writing for doing so.
