Section 26(1) in The Bengal State Aid To Industries Act, 1931
(1)The State Government or any other authority specially empowered by the State Government in this behalf may, after giving the owner of an industry an opportunity of being heard, by an order stating the reasons for doing so, terminate aid in respect of such industry on any of the following grounds, namely:-(i)that any portion of the aid given has been misapplied, or(ii)that there has been a breach by the owner of the industry of the provisions of this Act or of any rule made thereunder or of any condition of the grant, or(iii)that the application on which the aid has been granted contained, or was accompanied by, any material statement by the owner which be knew to be false, or any intentional concealment by him of any material fact, which in the opinion of the State Government it was his duty to disclose, or that any such false statement or concealment was intentionally made in any inquiry made under this Act by or with the connivance of the owner or in any return under this Act, or in reply to any requisition for information under this Act, or(iv)that the industry is being managed in such a manner as to endanger the repayment of the value of State aid granted thereto and repayable under this Act.
