.-(1) Every license granted under these rules shall-(i)stand cancelled, if the licensee ceases to have any right to the site for storing petroleum;(ii)stand cancelled, if the no objection certificate is cancelled by the District Authority or the State Government in accordance with sub-rule (1) of rule 150;(iii)be liable to be suspended or cancelled by an order of the licensing authority for any contravention of the Act or of any rule thereunder or of any condition contained in such license, or by order of the Central Government, if it is satisfied that there are sufficient grounds for doing so:Provided that-(a)before suspending or cancelling a license under this rule, the holder of the license shall be given an opportunity of being heard;(b)the maximum period of suspension shall not exceed three months; and(c)the suspension of a license shall not debar the holder of the license from applying for its renewal in accordance with the provisions of rule 148.(2)Notwithstanding anything contained in sub-rule (1), an opportunity of being heard may not be given to the holder of a license before his license is suspended or cancelled in cases-(a)where the license is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Act or these rules, or of any conditions contained in such license and in his opinion such violation is likely to cause imminent danger to the public:Provided that where a license is so suspended, the licensing authority shall give the holder of the license an opportunity of being heard before the order of suspension is confirmed; or(b)where the license is suspended or cancelled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State, such opportunity should not be given.(3)A licensing authority or the Central Government suspending or cancelling a license under sub-rule (1), shall record its reason for so doing in writing.
