Section 18(16) in The M.P. Foreign Liquor Rules, 1996
(16)It shall be lawful for the licensing authority to impose such reasonable additional conditions on any licensee as he deems proper, to ensure compliance of the provisions of the Act, rules or conditions of the licence.[(17) The State Government shall have the power to cancel the licence granted by any licensing authority in violation of any provision of these rules or the Act or any general guidelines or directions issued by the State Government for grant of such licence. In case a licence is cancelled by the State Government under this sub-rule, the proportionate licence fee, in respect of such licence for the remaining period for which the licence would have been in force, shall be refundable to the person concerned.][(18) If holder of a licence granted by any licensing authority under these rules, is convicted of an offence under the Act or for breach of the rules or conditions of the licence, and the Licensing Authority on the proposal of the [Asstt. Excise Commissioner/District Excise Officer] or any officer authorised by him in this behalf, does not act to suspend or cancel the licence under the provisions of Section 31 of the Act, the State Government or an officer authorised by it in this behalf after hearing the licensee may suspend or cancel the licence.][(19) Omitted]
