Section 25(1) in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
(1)A registering authority or, as the case maybe, the Controller may, after giving the holder of a certificate of registration, or a certificate of manufacture or any other certificate granted under this Act, an opportunity of being heard, suspend or cancel such certificate on any of the following grounds namely: -(i)that such certificate has been obtained by fraud or misrepresentation as to material particulars:(ii)that any of the provisions of this Act or any of the terms and conditions of such certificate has been contravened or not fulfilled.Provided that while canceling the certificate the holder thereof may be allowed a period of 30 (thirty) days to dispose of the balance stock of bio-fertilisers if any held by him:Provided further that the stock of Bio-fertiliser lying with the holder after the expiry of the said 30 (thirty) days period shall be confiscated:
