Section 60(1) in The Motor Vehicles Act, 1939

Central Government Act

(1) The transport authority which granted a permit may cancel the permit or may suspend it for such period as it thinks fit-

(a) on the breach of any condition specified in sub- section (3) of section 59, or of any condition contained in the per- mit, or

1. subs by Act 56 of 1969, s. 26, for" permit relates" (w. e. f. 2- 3- 1970 ).

2. The words" maximum or minimum" omitted by s. 26, ibid. (w. e. f. 2- 3- 1970 ).

3. Subs. by s. 26, ibid., for" section 72" (w. e. f. 2- 3- 1970 ).

4. Ins. by Act 100 of' 1956, s. 53 (w. e. f. 16- 2- 1957 ).

(b) if the holder of the permit uses or causes or allows a vehicle to be used in any manner not authorised by the permit, or

(d) if the holder of the permit has obtained the permit by fraud or misrepresentation, 2[ or]

(e) 2[ if the holder of the permit, not being a private carrier' s permit, fails without reasonable cause to use the vehicle or vehicles for the purposes for which the permit was granted, or

(f) if the holder of the permit acquires the citizenship of any foreign country;] Provided that no permit shall be cancelled unless an opportunity has been given to the holder of the permit to 3[ furnish] his explanation.