11. Cancellation of licence .-The Copyright Board may, after giving the licensee an opportunity of being heard, cancel the licence on any of the following grounds, namely:-
(a)that the licensee has failed to produce and publish the translation within the time specified in the licence or within the time extended on the application of the licensee;(b)that the licence was obtained by fraud or misrepresentation as to any essential fact;(c)that the licensee has contravened any of the terms and conditions of the licence.[CHAPTER IV-A Compulsory Licence For Publication Of Unpublished Works, Translation And Reproduction Of Works
