Copyright Act, 1957

11. Cancellation of license –

The Copyright Board may, after giving the licensee an opportunity of being beard, cancel the license on any of the following grounds, namely:-

(a) That the licensee has failed to produce and publish the translation within the time specified in the license or within the time extended on the application of the licensee;

(b) That the license was obtained by fraud or misrepresentation as to any essential fact;

(c) That the licensee contravened any of the terms and conditions of the license.