(2)The licensing authority may grant to a lessee [under sub-section (1) or a transferee under sub-section (1A)] [Substituted by Act 1 of 1971 w.e.f. 7-8-1970], a licence in the terms of his lease; and when there is no condition in the lease, which prohibits sub-letting may, on the application of the lessee, grant licences to any sub-lessee approved by such authority.[( 3) A lease referred to in sub-section (1) or sub-section (1A) may be determined,-(a)if any duty or fee payable by the lessee is not duly paid; or(b)in the event of breach of any term or condition of the lease bythe lessee or any of his servants or any person acting on behalf of or under the express or implied permission of the lessee; or(c)if the lessee becomes incapable of carrying on the business; or(d)if the conditions of the lease provide for determination at will:Provided that no such determination shall be made unless the person affected has had a reasonable opportunity of showing cause against such determination.
