Section 15(b) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
(b)the holder of the certificate has, without reasonable cause, failed to comply with the conditions subject to which the certificate has been granted or has contravened any of the provisions of this Act or the rules made thereunder, then, without prejudice to any other penalty to which the holder of the certificate may be liable under this Act, the State Aqua-culture Seed Committee may, after giving the holder of the certificate an opportunity of showing cause, revoke the certificate.
