(1)Subject to such restrictions, as may be prescribed, the authority which granted any licence, permit or pass under this Act, may cancel or suspend the same-(a)if any duty or fee payable by the holder thereof be not duly paid; or(b)in the event of any breach by the holder thereof or by his servants, or by any one acting on hi behalf, with his express or implied permission of any of the terms or conditions of such licence, permit or pass; or(c)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non-cognizable offence or of any offence punishable under the Dangerous Drugs Act, 1930 or under Sections 482 to 489 of the Indian Penal Code; or(d)if the holder thereof is convicted of any offence punishable under Section 112 or Section 114 of the Customs Act, 1962; or(e)at will, if the conditions of the licence, permit or pass provided for such cancellation or suspension.
