Section 6 in Jammu and Kashmir Saffron Rules, 2018
6. Cancellation of Registration.
(1)Without prejudice to any other penalty to which the holder of the Certificate of Registration may be liable to, the Registration Authority may after affording the holder of Certificate of Registration an opportunity of being heard, cancel the Certificate of Registration if it is satisfied either on the basis of any reference made to it or otherwise that the holder of the Certificate of Registration has-(a)obtained such Certificate by misinterpretation or concealment of any material fact ; or(b)failed to comply with conditions such to which Certificate of Registration has been granted ; or(c)contravened any of the provisions of the Act or these rules.(2)The order of cancellation of Certificate of Registration shall be published in any two leading daily newspapers.
