Section 20 in The Coir Industry (Registration) Rules, 2008
20. Cancellation of registration .-If any person who has been registered as an exporter fails during a period of twelve consecutive months to export any quantity of the goods in respect of which he is registered or fails to comply with any of the provisions of these rules or if the Chairperson is satisfied that such person has become disqualified to continue as an exporter, the Chairperson may, after giving the exporter a reasonable opportunity of making his objection, by order in writing, cancel the registration and communicate to him a copy of such order.
