Section 348(5) in The City of Nagpur Corporation Act, 1948
(5)Any licence or written permission granted under this Act, or under any rule or by-law made thereunder may at any time be suspended or revoked by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] if any of its restrictions or conditions is infringed or evaded by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act or of any rule or bye-law made thereunder in any matter to which such licence or permission relates.
