Section 14(a) in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
(a)If the Committee is satisfied, on the report of the Member-Secretary or the authorised officer of the Committee made to it as a result of any inspection or information received otherwise that the rules made by it are not being complied with by any establishment or breeder or an Institutional Animals Ethics Committee, the Committee may, after giving a reasonable opportunity to the establishment or not being complied with by any establishment or breeder or an Institutional Animals Ethics Committee, the committee may, after giving a reasonable opportunity to the establishment or breeder or Institutional Animals Ethics Committee of being heard in the matter, revoke the registration of such establishment or breeder or institutional Animals Ethics Committee either for a specified period or indefinitely, or may allow the establishment or breeder or Institutional Animals Ethics Committee to carry on subject to such special conditions as the Committee may impose.
