Section 14 in Tamil Nadu Bovine Breeding Act, 2019
14. Revocation of certificate of registration and recognition.
- If the Authority is satisfied, either on a reference made to it in this behalf or on enquiry report or otherwise that-(i)the certificate of registration or recognition granted by it under this Act, for semen station, AI service provider, AI training institute or AI technician has been obtained by misrepresentation or fraud; or(ii)the holder of the certificate of registration or recognition has, without reasonable cause, failed to comply with the conditions subject to which the certificate or recognition has been granted or has contravened any of the provisions of this Act or rules made thereunder or has not complied with such conditions as may be prescribed by the Authority, then without prejudice to any other proceedings to which the holder of the certificate may be liable under this Act, the Authority may, after giving the holder of the certificate of registration or recognition an opportunity to show cause,-(a)revoke the certificate of registration or recognition by giving reasons for such revocation; or(b)suspend the certificate of registration or recognition till the holder of the certificate complies with all the required conditions to the satisfaction of the Authority; or(c)impose such other conditions to be complied with, by the holder of certificate of registration or recognition; or(d)take undertaking from the holder of the certificate of registration or recognition, to comply with the provisions of this Act and rules.
