Section 18(1) in The Bombay Drugs (Control) Act, 1959.
(1)the Collector may, after giving the holder of a licence, permit or pass granted or issued under this Act, a reasonable opportunity of being heard, suspend such licence, permit or pass for such period as may be necessary, or cancel the same,-(a)if any fee payable by the holder thereof has not been duly paid;(b)in the event of any breach by the holder of such licence, permit or pas or by his servant or anyone with his express or implied permission on his behalf of any of the terms and conditions of such licence, permit or pass;(c)if the holder of such licence, permit or pass or any person in the employ of such holder, or any person acting with his express or implied permission on his behalf, is convicted of an offence under this Act, or if the holder thereof is convicted of an offence, under the Bombay Prohibition Act, 1949 or under the Dangerous Drugs Act, 1930, or the Drugs Act, 1940.
