Section 26 in Punjab Manufactured Drugs Rules, 1959
26.
(1)Any licence or permit granted under these rules may be revoked or suspended by the licensing authority if the holder or any person in his employ is found to have committed a breach of the conditions thereof or any of the provisions of these rules, or has been convicted of an offence under the Dangerous Drugs Act, 1930, Opium Act, 1878, Drugs Act, 1940, or under the law for the time being in force relating to excise, revenue or of any offence under the Indian Penal Code.Provided that such revocation or suspension shall not be made until the holder of the licence or permit has been given a reasonable opportunity of showing cause against the action proposed to be taken.(2)Every such order shall be in writing and shall specify the reasons for the suspension or revocation and shall be communicated to the licensee.
