Foreign Trade (Regulation) Rules, 1993
10. Cancellation of a license
The Director-General or the licensing authority may, by an order in writing, cancel any license granted under these rules, if-
(a) the license has been obtained by fraud, suppression of facts or misrepresentation; or
(b) the licensee has committed a breach of any of the conditions of the license; or
(c) the licensee has tampered with the license in any manner; or
(d) the licensee has contravened any law relating to customs or foreign exchange or the rules and regulations relating thereto.