- Every licence shall be liable to be suspended or cancelled either temporarily or permanently by the licensing authority, if in its opinion the licensee has-(a)been adjudicated an insolvent, or(b)parted, in whole or in part, with his control over the warehouse, or(c)ceased to conduct such warehouse, or(d)levied unreasonable charges for the services rendered by him, or(e)in any other manner become incompetent to conduct such warehouse, or(f)contravened, or failed to comply with any of the terms and conditions of the licence or any provisions of this Act or the Rules :Provided that before passing an order for suspension or cancellation, the licensing authority shall give notice to the warehouseman stating the grounds on which it is proposed to suspend or cancel his licence and shall give him a reasonable opportunity to show cause why it should not be suspended or cancelled :Provided further that where immediate action is required in public interest, the licensing authority may, after recording the reasons, suspend a licence without giving such notice.
