Section 214 in Andhra Pradesh Rules Under the Registration Act, 1908
214.
(a)A licence granted under these rules, may be suspended if the licensee:(i)fails to maintain the registers and to issue receipts prescribed under these rules regularly and correctly,(ii)collects more than scheduled fees specified in Appendix-X,(iii)contravenes any of these rules or any of the conditions of his licence or is found guilty of disobedience to any lawful order passed under these rules,(iv)if found guilty or any abetment of or participation in any illegal transaction or dealings with the staff attached to the registration offices, or(v)if he has acted as a tout.(b)A licence granted under these rules may be cancelled if,(i)the licensee has been suspended three times.(ii)he becomes disqualified on any of the grounds specified in Rule 201 and covered by Rule 209.(iii)he has furnished false or incorrect information or particulars in the application for licence.
