Section 344(6) in Andhra Pradesh Municipalities Act, 1965
(6)Subject to the special provisions in Chapters IV and VI of Part V regarding buildings and private markets and subject to such sanction as may by required for the refusal of a licence or permission, any licence or permission, granted under this Act or any rule or bye-law made under it, may at any time be suspended or revoked by the Commissioner in consultation with the person or authority granting the licence or permission if any of its restrictions, limitations or conditions is evaded or infringed by the grantee, or if the grantee is convicted of a breach of any of the provisions of this Act, or of any rule, bye-law or regulation made under it in any matter to which such licence or permission relates, or if the grantee has obtained the same by misrepresentation or fraud;Provided that the grantee shall be given an opportunity to show cause against such suspension or revocation.
