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Indian Easements Act, 1882 62. License when deemed revoked A license is deemed to be revoked- (a) when, from a cause preceding the grant of it, the grantor ceases to have any interest in the property affected by the license; (b) when the licensee releases it, expressly or impliedly, to the grantor or his representative; (c) where it has been granted for a limited period, or acquired on condition that it shall become void on the performance or non-performance of a specified act, and the period expires, or the conditions is fulfilled; (d) where the property affected by the license is destroyed or by superior force so permanently altered that the licensee can no longer exercise his right; (e) where the Licensee becomes entitled to the absolute ownership of the property affected by the license; (f) where the license is granted for a specified purpose and the purpose is attained or abandoned, or becomes impracticable; (g) where the license is granted to the licensee as holding a particular office, employment or character, and such office, employment or character ceases to exist; (h) where the license totally ceases to be used as such for an unbroken period of twenty years, and such cessation is not in pursuance of a contract between the grantor and the licensee; (i) in the case of an accessory license, when the interest or right to which it is accessory ceases to exist.    |
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