- The authority to grant, renew, amend or transfer a licence and to issue a duplicate copy thereof shall be the Chief Inspector. Every licence shall be granted or renewed in Form No. 3, appended to these rules and shall remain in force up to 31st December of the year for which the licence is so granted or renewed :[Provided that the Chief Inspector or the State Government may suspend the licence during its tenure and on any of the ground specified in the proviso to sub-rule (2) of the Rule 6 or in the clause (b) of sub-rule (2) of the Rule 7 after giving the licence an opportunity to show-cause as why his licence should not be suspended and recording the reasons in writing, and communicating the same to the said licence.] [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
