Section 9 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
9. Powers to cancel or suspend licence.
(1)The competent authority may suspend or cancel any licence granted or renewed under this Act on any one or more of the following grounds, namely,-(a)that he has parted in whole or in part, with his control over the horticulture nursery or has otherwise ceased to maintain or hold such horticulture nursery;(b)that he has, without reasonable cause, failed to comply with any of the terms and conditions of the licence or any direction lawfully given by the competent authority or has contravened any of the provisions of this Act or the rules made thereunder;(c)if the licensee applied for adjudication or been adjudicated and declared insolvent;(d)if in the opinion of such competent authority, the licensee has become incompetent to maintain or hold such horticulture nursery;(e)if he has refused to surrender or produce his licence or the registers and other records required to be maintained under this Act or the rules made thereunder to the competent authority or any person authorized by it; and(f)on any other substantial ground as may be prescribed.(2)The competent authority may suspend the licence pending passing of the cancellation order in respect thereof under sub-section (1).(3)Before passing an order under sub-section (1), the competent authority shall inform the licensee the grounds on which it is proposed to take action and give him a reasonable opportunity of showing cause against such action.(4)Copy of every order passed under sub-section (1) or sub-section (2) shall be communicated to the licensee forthwith.
