Section 117 in The Punjab Motor Vehicles Rules, 1989
117. Suspension or cancellation of licence
. [Sections 93 and 96(2)(xxix)] - Without prejudice to any other action which may be taken against a licensee, under the Act, the State or the Regional Transport Authority as the case may be, may be order, in writing, cancel the licence obtained under rule 110 or suspend it for such period as it thinks fit if in its opinion any of the conditions of the licence has been contravened:Provided that before making any order of suspension or cancellation under this rule, the State or Regional Transport Authority shall give the licensee an opportunity of being heard and shall record reasons, in writing, for such cancellation or suspension.
