Section 60(3) in The Port Of New Mangalore Rules, 1976
(3)The licence may likewise be cancelled or suspended if, after the grant thereof, it is discovered that the application for the licence contained any misrepresentations or mis-statements of material facts or if the licence has been adjudged insolvent or has gone into liquidation, as the case maybe, or if the licensee or his workmen cause any damage to port property or to any vessel or equipment thereof or if the licence or his workmen cause any obstruction to any work in the port :Provided that no such licence shall be cancelled or suspended until the holder of the licence has been given a reasonable opportunity for showing cause why his licence should not be cancelled or suspended, as the case may be :Provided further that no such opportunity for showing cause shall be necessary when the licence is suspended pending an inquiry against the holder of the licence for contravention of any of the terms thereof or for contravention of any of these rules or for doing anything for which the licence is liable under this rule to be cancelled or suspended.
