10. Cancellation of the 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) The licensee has committed a breach of any of the conditions of the licensee; 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.