(1)In case of any violation of any provisions of these regulations by the person or certified khadi institutions, the Central Khadi Mark Committee after giving notice of not less than one month to the violator, shall suspend the right to use Khadi Mark granted to person or certified khadi institution in accordance with these regulations, for a period not exceeding six months:Provided that the Committee may extend the period of suspension for a further period of six months and failure to rectify the violations shall lead to cancellation of the Khadi Mark.
