Section 14(ii) in Tamil Nadu Bovine Breeding Act, 2019
(ii)the holder of the certificate of registration or recognition has, without reasonable cause, failed to comply with the conditions subject to which the certificate or recognition has been granted or has contravened any of the provisions of this Act or rules made thereunder or has not complied with such conditions as may be prescribed by the Authority, then without prejudice to any other proceedings to which the holder of the certificate may be liable under this Act, the Authority may, after giving the holder of the certificate of registration or recognition an opportunity to show cause,-
