11. Power of licensing authority to suspend or cancel the licence.-
(1)If the licensing authority is satisfied after giving the holder of the licence, an opportunity of being heard, that he has(a)failed to comply with the provisions of paragraphs 8 or 9; or(b)failed to maintain the motor cab in compliance with the provisions of the Act and rules; or(c)any one of his employees has misbehaved with the customers; or(d)any complaint against the licensee by any hirer has been proved beyond reasonable doubt;(i)suspend the licence for a specified period; or(ii)cancel the licence.(2)Where the licence is liable to be cancelled or suspended and the licensing authority is of opinion that having regard to the circumstances of the case, it would not be necessary or expedient to cancel or suspend the licence, if the holden of the licence agrees to pay the fine, that may be imposed by the licensing authority, then notwithstanding anything contained in clause (1), the licensing authority may, instead of cancelling or suspending the licence, as the case maybe, recover from the holder of the licence, the said fine.(3)For the purpose of recovery of the sum of money agreed upon, the State Government may, by notification in the Official Gazette, specify the amount recoverable for each day of suspension and the amount recoverable in lieu of cancellation of the licence and specify the time within which the sum of money agreed upon is payable failing which the orders passed under clause (1) shall be implemented.(4)When the licence is suspended or cancelled under clause (1), the holder of the licence shall surrender the licence to the licensing authority.
