36. Power to cancel or suspend licences and permits.
(1)The Collector may cancel or suspend any licence or permit granted under Sections 30, 31 or 32-(a)if any fee payable by the holder thereof is not duly paid; or(b)in the event of any breach by the holder of such licence or permit or by his servants or by any one acting with his express or implied permission on his behalf, or any one of the terms and conditions of such licence or permit; or(c)if the holder thereof is convicted of any offence against this Act, or of any cognizable and non-bailable offence; or(d)if the conditions of such licence or permit provide for its cancellation or suspension at will; or(e)if the purpose for which the licence or permit is granted ceases to exist.(2)The Provincial Government may cancel or suspend any such licence or permit without assigning any reasons.
