23. Power to cancel or suspend licences and permits.
(1)[The State Government or the Collector or the prescribed authority, as the case may be] [Substituted 'The Collector' by Tamil Nadu Act No. 23 of 1981.] may cancel or suspend any such licence or permit-(a)if any fee payable by the holder thereof be not duly paid ; or(b)in the event of any breach by the holder of such licence or permit [issued by the Collector or the prescribed authority] [Inserted by Tamil Nadu Act No. 23 of 1981.] or by his servants or by any one acting with his express or implied permission on his behalf, of any of the terms or conditions of such licence or permit ; or(c)if the holder thereof is convicted of any offence against this Act, or of any cognizable and non-bailable offence ; or(cc)[ if the holder thereof has furnished false or incorrect information in connection with the obtaining or renewal of such licence or permit; or] [Inserted by Tamil Nadu Act No. 68 of 1986.].(d)if the conditions of such licence or permit provide for its cancellation or suspension at will ; or(e)if the purpose for which the licence or permit is granted ceases to exist.(2)[ The State Government may cancel or suspend arty such licence or permit for any of the aforesaid reasons.(3)Before any licence or permit is cancelled or suspended under sub-section (1) or sub-section (2) the holder of the licence or permit shall be given an opportunity to state his objections within a reasonable time, not ordinarily exceeding fourteen days, and any representation made by him in this behalf shall be duly taken into consideration before final orders are passed.] [These sub-sections were substituted for the original sub-section (2) by section 13 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).](4)[ Notwithstanding anything contained in subsection (3), in so far as it relates to suspension of any such licence or permit, where a prima facie case has been made out, the State Government or the Collector or the prescribed authority, as the case may be, may, at any time and for reasons to be recorded in writing, suspend any such licence or permit and in such case, it shall not be necessary to give an opportunity to the holder of the licence or permit to state his objections.] [Added by Tamil Nadu Act No. 51 of 1981.]
