(1)Every licence granted under these rules shall-(a)stand cancelled, if the licence holder is convicted and sentenced under any criminal offences or ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping peace for good behaviour;(b)stand cancelled, if the No Objection Certificate is cancelled by the District Authority or the State Government.(c)be liable to be suspended or cancelled by an order of the licensing authority for any contravention of the Act or these rules or of any condition contained in such licence, or by order of the Central Government, if it is satisfied that there are sufficient grounds for doing so:Provided that before suspending or cancelling a licence under this rule, the holder of the licence shall be given an opportunity of being heard.
