(2)The village panchayat may, -(a)grant the licence applied for, subject to such conditions as it may think fit as to supervision and inspection, sanitation and water supply, weights and measures to be used, rents and fees to be charged and such other matters as may be prescribed.(b)refuse renewal of a licence if it is satisfied that such refusal is justified in public interest.(c)at any time suspend or cancel any licence granted under clause (a) for breach of any of the conditions thereof;(d)modify the conditions of the licence to take effect from a specified date; and(e)In a case where renewal of licence is refused under clause (b) the reasons therefor shall be intimated to the licensee and in case the licence cures such defects within the time prescribed such application shall be reconsidered.
