(1)The registration of any person as processor or manufacturer of Virginia tobacco may be cancelled by the committee if it is satisfied that :-(a)the registration or its renewal was obtained by furnishing incorrect information; or(b)the person registered has contravened any of the provisions of the Act, or these rules or regulations made there under; or(c)the person registered had contravened any of the regulations, terms, conditions and stipulations laid down or introduced by the Board in pursuance of any provisions of the Act, particularly of section 8, these rules and any regulations, terms, conditions and stipulations laid down or introduced by the Board from time to time.
