Section 8 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
8. Cancellation of Licence.
- The Collector on his own motion or on information for any source and for reasons to be recorded in writing, may cancel the licence for contravention of any of the terms, conditions or restrictions of licence :Provided that no licence shall be cancelled unless an opportunity of being heard is given to the licensee.
