(1)If the licensing authority is satisfied after giving the holder of the licence, an opportunity of being heard, that he has(a)failed to comply with the provisions of paragraphs 8 or 9; or(b)failed to maintain the motor cab in compliance with the provisions of the Act and rules; or(c)any one of his employees has misbehaved with the customers; or(d)any complaint against the licensee by any hirer has been proved beyond reasonable doubt;(i)suspend the licence for a specified period; or(ii)cancel the licence.
