(1)The licensing authority may, after giving the licensee an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, cancel a license issued under this Part, either wholly or in respect of some of the substances to which it relates, if, in his opinion, the licensee has failed to comply with any of the conditions of the license or with any provision of the Act or rules thereunder.(2)[ A licensee whose license has been suspended or canceled may appeal to the State Government within three months of the date of the order.] [Substituted by S.O. 2482, dated 17.6.1969 (w.e.f. 28.6.1969).]
