170. Cancellation, revocation etc., of licences.- Subject to the provisions of section 196, any licence granted under section 169, by the municipality may, at any time, be suspended or revoked by it, if any of the restriction, limitations or conditions attached to the licence, be evaded or infringed by the grantee or if the grantee be convicted of a breach of any of the provisions of this Act or of any rule or bye- law made thereunder in any matter to which such licence relates or if the grantee has obtained the same by misrepresentation or fraud.