Section 26 in The Delhi Narcotic Drugs Rules, 1985
26.
(1)The officer who has granted a licence to, or has by order, approved or authorised any person under these rules, may after giving such person an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons thereof, cancel such licence or order, or suspend it for such period as he thinks fit either wholly or in a respect of some of the drugs to which it relates; if in his opinion such person has-(a)failed to pay duty a fee payable by him; or(b)by himself or by any servant or person acting on his behalf committed any breach of conditions of such licence or order or of these rules; or(c)been convicted of any offence under the Act or under the law for the time being in force, a relating to excise, revenue or prohibition or of any criminal offence; or any other case not falling under this clause.(2)The officer who has granted a licence to or has by order approved or authorised any person under these rules, shall cancel such licence or order within fifteen days of the receipt of a notice from such person that he desired to surrender the same.(3)When such licence or order is cancelled or suspended, such person shall forthwith make over to the Collector all manufactured drugs or preparations containing manufactured drugs then in his possession and he shall not be entitled to any compensation in this behalf.(4)When any manufactured drugs or preparations containing manufactured drugs in possession of any person licensed or authorised under these rules is found by him or by the chemical examiner, to be unfit for use, such person shall forthwith deliver up such drug to the Collector.
