(1)[(a) After giving the holder of a licence or special licence or sub-licence an opportunity of being heard, Sub-Registrar or the Joint Sub- Registrar as appointed under the Indian Registration Act, 1908, may issue him a written warning if he is found to have committed a breach of any of the rules or conditions of his licence. A copy of the warning shall be sent to the Collector for record; [Sub rule (1) substituted vide Haryana Government Notification dated 4.3.1983.](b)if the holder of a licence or special licence or sub-licence persists in committing the breach of any of the rules or conditions of his licence, the Collector, after giving an opportunity of being heard, may suspend his licence for a period not exceeding three months at a time. If the licence is found to have been suspended twice previously, then the licence of the vendor may be cancelled by him;(c)any person aggrieved by an order passed under clause (b) of sub-rule (1) may, within a period of thirty days from the date of the receipt of the order, prefer an appeal to the Commissioner of the Division;(d)notwithstanding anything contained in clauses (a), (b) and (c), the State Government may suo motu at any time call for the record of any proceedings or order of any authority subordinate to it for the purpose of satisfying itself as to the legality and propriety of such proceedings or order and may pass such order in relation thereto as it may deem fit;(e)any action taken under clauses (a) and (b) shall be recorded on the licence by the authority who has taken the action.]
