Section 25(2) in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
(2)Where the contravention alleged to have been committed by a person is such as should, on being proved, justify canceling of the certificate of registration or, as the case may be certificate of manufacture or any other certificate granted under this Act to such person the registering authority or as the case may be, the Controller may without any notice, suspend such certificate as an interim measure:Provided that the registering authority, or as the case may be Controller shall immediately furnish to the affected person/persons details and the nature of contravention alleged to have been committed by such person/persons and, after giving the person/persons an opportunity of being heard, pass final orders either revoking the order of suspension or canceling such certificate within fifteen days from the date of issue of the order of suspension:Provided further that where no final order is passed within the period as specified above, the order of interim suspension shall be deemed to have been revoked without prejudice, however to any further action which the Registering authority or, as the case may be the Controller may take against the holder of the certificate of registration under sub-section (1).
