Section 9(2) in The Indian Wireless Telegraphy (Commercial Radio Operator's Certificate Proficiency And Licence To Operate Global Maritime Distress And Safety System) Rules, 1994
(2)If the holder of a licence, in the opinion of the Central Government has wilfully or negligently provided incorrect or false information for the purpose of re-validation of the licence, the Central Government may endorse, suspend or cancel the licence :Provided that no order to suspend or cancel the licence under this rule shall be made unless the person concerned has been given a reasonable opportunity of making a representation against the action proposed to be taken.Explanation.-For the purposes of this rule, the expression 'experience' means the experience gained at a mobile station in the Maritime or Aeronautical Mobile Service using GMDSS.
