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State of Maharashtra - Section

Section 6 in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

6. Power to suspend or cancel licences

- Where the Licensing Officer has reason to believe that any person to whom a licence has been granted has contravened any provisions of this Act or of the rules or failed to comply with the conditions of the licence, the officer may, after giving to the person a reasonable opportunity to show cause, for reasons to be recorded, by order suspend or cancel the licence.