Section 7(2) in The General Grading and Marking Rules, 1988
(2)No Certificate of Authorisation shall be suspended or cancelled, unless;(a)a notice in writing has been given to the authorised packer, at the address stated in the Certificate of Authorisation, conveying the intention to do so stating the grounds for the proposed action; and(b)giving him an opportunity to furnish the explanation, if any, within a period of 14 days from the date of receipt of the notice.
