Section 285D in Tamil Nadu District Municipalities Act, 1920
285D. Power to cancel or suspend licence.
(1)Without prejudice to any other penalty to which the licensee may be liable under this Chapter, the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 285-C, if-(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.(2)Before cancelling or suspending a licence under sub-section (1), the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] shall give the licensee, an opportunity of making his representation.
