Section 16(1) in The Milk and Milk Product Order, 1992
(1)The registering authority may suspend or cancel the registration certificate issued under this Order, if the holder of the registration certificate,-(a)wilfully furnishes incorrect information at the time of applying for the registration;(b)fails to comply with any of the terms or conditions of the registration certificate, or acts in contravention thereof;(c)fails to comply with any of the directions issued by the registering authority, or where duly authorised in pursuance of the provisions of this Order, by any other person;(d)fails to furnish any information or return as required or may be required under the provisions of this Order;(e)save as otherwise permitted under Paragraph 11,-(i)collects, procures or produces any item of milk or milk product beyond the limit specified in the registration certificate issued to him in relation to that item;(ii)collects milk from any area outside the milkshed specified in the registration certificate; and(f)in any other manner contravenes any of the provisions of this Order.
