Section 5 in The Multimodal Transportation of Goods Act, 1993
5. Cancellation of registration.—
The competent authority may, if it is satisfied at any time after registration that—(a)any statement in, or in relation to, any application under sub-section (2) of section 4 or its renewal under sub-section (5) of that section, is incorrect or false in any material particular; or(b)any of the provisions of this Act or the rules made thereunder has been contravened by the multimodal transport operator; or(c)the multimodal transport operator has not entered into any multimodal transport contract during the preceding two years after his registration,cancel by order the certificate of registration:Provided that no such registration shall be cancelled unless the multimodal transport operator has been given a reasonable opportunity of showing cause against the proposed action.
