Section 10 in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
10. Cancellation or suspension of Registration.
(1)The Controller or any authority designated for the purpose may cancel or suspend any registration on any one for more of the following reasons to be recorded in writing namely:-(a)that the holder of the certificate has violated any of the terms and conditions of the registration; or(b)that the registration has been obtained by misrepresentation or concealment of essential date; or(c)that the variety is obsolete and has outlived its utility and should not, in the public interest, be made available for sale in the market; or(d)that prevention of commercial exploitation of such variety is necessary in the public interest to protect public order or public morality or human, animal and plant life and heath or to avoid serious-prejudice to the environment.(2)No order of cancellation or suspension of registration under this rule shall be made unless the person concerned has been given a reasonable opportunity of being heard in respect of the grounds for such cancellation or for such suspension.
