Section 443(4) in Karnataka Municipal Corporations Act, 1976
(4)[Notwithstanding anything contained in this Act] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.], any licence or permission granted under this Act or any rule or bye-law made under it, may at any time be suspended or revoked by the Commissioner, if any of its restrictions or conditions is evaded or infringed by the grantee or if the grantee is convicted of a breach of any of the provisions of this Act or of any rule, bye-law or regulation made under it, in any matter to which such licence or permission relates, or if the grantee has obtained the same by misrepresentation or fraud.
