Section 15 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
15. Grant or refusal of registration.
(1)The Controller or any authority designated for the purpose may, after making such enquiry as it thinks fit, grant a Certificate of Registration in Form C (district level cotton seed dealers) or Form D (state level cotton seed dealers and cotton seed producers) as applicable to any person who applies for it under Rule 8 provided that a certificate of registration shall not be issued to person,-(a)whose earlier certificate of registration (license) granted under the Seeds (Control) Order, 1983 or under this Ordinance is suspended, during the period of such suspension;(b)whose earlier certificate of registration (license) granted under the Seeds (Control) Order, 1983 or under this Ordinance has been cancelled within a period of one year from the date of such cancellation;(c)who has been convicted under the Essential Commodities Act, 1955 or the Seeds Act, 1966 or the Environmental Protection Act, 1986 within three years preceding the date of application.(2)When the Controller or any authority designated for the purpose refuses to grant certificate of registration to a person who applies for it under Rule 8, he shall record his reasons for doing so.
