Section 12 in The Assam Health Establishments Act, 1993
12. Cancellation or suspension of registration and licence.
(1)The Health Authority may, suo moto or on complaint for any breach of the provisions of the Act, the rules or the regulations by any health establishment, issue notice to it to show cause within fifteen days as to why its registration and licence should not be suspended or cancelled for the reasons mentioned in the notice.(2)On receipt of the show cause and after giving a reasonable opportunity of being heard to the health establishment if the Health Authority is satisfied that there has been a breach of the provisions of the Act, or the rules or the regulations it may, without prejudice to the criminal action that it may take against such health establishment, suspend its registration and licence for such period as it may think fit, or cancel its registration or licence, as the case may be."Provided that no cancellation of any registration and licence shall be made unless such health establishment has been given an opportunity of showing cause as to why such registration and licence should not be cancelled.
