Section 29 in Himachal Pradesh Para-Veterinary Council Act, 2010
29. Cancellation of registration.
- At any time after a Para-veterinary establishment is registered under section 28 of this Act, the Council, may cancel such registration if it is satisfied-(i)that the terms and conditions of the registration are not being complied with; or(ii)that the person in whose name the Para-veterinary establishment is registered has been convicted of an offence punishable under this Act; or(iii)that any other person including a juristic person who has been convicted of an offence under this Act is associated with another juristic person or other Para-veterinary establishment.
