Section 7 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
7. Discretion of Licensing Authority.
- A license may be cancelled or revoked at any time by the licensing authority. The grant, renewal, cancellation or revocation of a license shall be in the discretion of the licensing authority:Provided that the licensing authority shall give an opportunity to the applicant or the licensee concerned to show cause against the action proposed to be taken and shall record in writing the reasons for refusing to grant or renew a license or for cancelling or revoking a license.
