34G. Procedure and principles for cancellation of registration as a processor or manufacturer of Virginia tobacco.
(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.(2)No registration shall be cancelled under this rule unless the person concerned has been given a reasonable opportunity to explain.(3)Where the registration is cancelled, the decision of the Committee together with the reasons therefore shall be communicated by the Secretary within fifteen days of the decision to the persons concerned and the cancellation shall be effective only from the date of such communication.(4)Any person whose registration is cancelled by the Committee, may represent to the Board for revision of the decision of the Committee within thirty days from the receipt of the decision and the Board shall, after giving the person concerned a reasonable opportunity of being heard, pass such orders on the representation as it deems fit.(5)Cancellation of registration under this rule shall be without prejudice to any other action that can be taken under the provisions of the Act or these rules including prosecution.
