Section 24 in Bihar and Orissa Dangerous Drugs Rules, 1934
24.
(1)Subject to any directions that the Commissioner may give in this behalf, the officer who has granted a licence to or has by order approved or authorized any person under these Rules-may cancel or suspend such licence or order,(i)if such person has-(a)failed to pay any duty or fee payable by him, or(b)by himself or by any servant or person acting on his behalf committed any breach of the conditions of such licence or order or of these rules, or(c)been convicted of any offence under the Act, or under the law for the time being in force relating to excise revenue, or of any criminal offence; or(ii)if it is a condition of such licence or order that it may be cancelled or suspended at the will of such officer; or(iii)in any other case not falling either under clause (i) or clause (ii) after giving to such person fifteen days notice; and shall cancel such licence or order within fifteen days of the receipt of a notice from such person that he desires to surrender the same.(2)When such licence or order is cancelled or suspended, such person shall forthwith make over to the Collector all dangerous medicinal drugs then in his possession.
