120. Refusal or withdrawal of shot firer's certificate
.-(1) A shot firer's certificate for use of explosive may be refused or withdrawn for any of the following reasons, namely:-(a)non-compliance with any order of the issuing authority within the time specified by such order;(b)the applicant or holder is an unlawful user of, or is addicted to, narcotics or dangerous drugs;(c)the applicant or holder advocates, or knowingly belongs to, any organisation or group that advocates violent overthrow of or violent action against any State Government or the Central Government;(d)the applicant or holder suffers from a mental or physical defect that would interfere with the safe handling of explosives;(e)violation by the applicant or holder of any provision of any of these rules or that false information was given or a misrepresentation was made to obtain the certificate;(f)the applicant belongs to any unlawful or barred organisation.(2)In any case where the issuing authority refuses or withdraws a certificate, the issuing authority shall communicate the same to the applicant or holder of the certificate and such communication shall specify the reason for refusal or withdrawal of the certificate and shall state that, upon written request by the applicant or the holder of the certificate, a hearing before the issuing authority will be held within twenty one days after the date of the request.(3)Upon intimation of the revocation of any certificate, the holder of the certificate shall immediately surrender to the issuing authority the revoked certificate.
