Section 34 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
34. Cancellation of licence.
- [Section 38 (2) (a)]. - The Director may, by order, cancel a licence granted under rule 33 if he is satisfied that any of its conditions have been violated :Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his objections.
