Section 201(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Without prejudice to any other action which may be taken against a licensee, the licensing authority may, by order in writing, cancel an agent's licence or suspend it for such period as it thinks fit, if, in its opinion, there has been any contravention of any of the conditions under which the premises have been approved or under which the licence has been granted.
