Section 16 in The Milk and Milk Product Order, 1992
16. Suspension or cancellation of registration.
(1)The registering authority may suspend or cancel the registration certificate issued under this Order, if the holder of the registration certificate,-(a)wilfully furnishes incorrect information at the time of applying for the registration;(b)fails to comply with any of the terms or conditions of the registration certificate, or acts in contravention thereof;(c)fails to comply with any of the directions issued by the registering authority, or where duly authorised in pursuance of the provisions of this Order, by any other person;(d)fails to furnish any information or return as required or may be required under the provisions of this Order;(e)save as otherwise permitted under Paragraph 11,-(i)collects, procures or produces any item of milk or milk product beyond the limit specified in the registration certificate issued to him in relation to that item;(ii)collects milk from any area outside the milkshed specified in the registration certificate; and(f)in any other manner contravenes any of the provisions of this Order.(2)While exercising powers under sub-paragraph (1), it shall be open to the registering authority to issue an order of suspension in the first instance and thereafter an order of cancellation if the default or failure persists.(3)Before any registration certificate is cancelled in pursuance of sub-paragraph (1) or sub-paragraph (2), the registering authority shall give an opportunity to the holder of the certificate to show cause and in every case where the registration certificate is cancelled, a further period of three months for winding up of the business shall be given to the holder of the certificate and during that period he may carry on the business to such extent only as may be necessary for winding up the operations.
