34Q. Procedure and principles for cancellation of licence or renewal of licence granted for operation of a barn.
(1)A licence or renewal of licence granted for operation of a barn may be cancelled by the Committee if it is satisfied that :-(a)the licence was obtained by furnishing incorrect information, or(b the licence has contravened any of the provisions of the Act, these rule of any regulations made under the Act or conditions of licence or any directions or stipulations laid down by the Board from time to time.(2)No licence shall be cancelled under this rule unless the person concerned has been given a reasonable opportunity to explain.(3)Where a licence is cancelled the decision of the Committee together with the reasons thereafter shall be communicated by the Secretary, as soon as may be after the decision is taken, to the person concerned and the cancellation shall be effective only from the date of such communication.(4)Any person whose licence is cancelled by the committee may represent to the Board for the revision of the decision of the Committee within thirty days of the communication of the decision to such person and the Board shall, after giving the person concerned a reasonable opportunity to explain pass such orders on the representations as it deems fit.(5)Cancellation of licence under this rule shall be without prejudice to any other action that can be taken under the provisions of the Act or these rules including prosecution.
