Section 8(7) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
(7)Certificate of registration of the manufacturer of bidi and/or exporter of tendu leaves who has committed any breach of the Act, these rules and/or the conditions of any agreement entered to with the State Government as a result of which he has cither been punished under Section 15 of the Act or his agreement has been terminated, shall be liable to be cancelled by the Conservator of Forests and the manufacturer of bidi and/or exporter may he refused registration for a further period which may extend to 3 years :Provided that if the manufacturer of bidi and/or exporter concerned is aggrieved by the above order, he may appeal to the State Government.
