Foreign Trade (Regulation) Rules, 1993

10. Cancellation of a licence

The Director-General or the licensing authority may, by an order in writing, cancel any licence granted under these rules, if-

a.      the licence has been obtained by fraud, suppression of facts or misrepresentation; or

b.     (b the licensee has committed a breach of any of the conditions of the licence; or

c.      the licensee has tampered with the licence in any manner; or

d.     the licensee has contravened any law relating to customs or foreign exchange or the rules and regulations relating thereto.