Section 8(a) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(a)The Director of Electronic Service Delivery may, if he is satisfied after making such enquiry, as he may think, that the Authorized Service Provider or any authorized Agent appointed by such Authorized Service Provider has made a statement in, or relation to, the application for the issue or renewal of the authorization, which is incorrect or false in material particulars; failed to comply with the terms and conditions subject to which the authorization was granted; failed to maintain the procedures and standards under this Act, any rule, regulation or order made thereunder, revoke the authorization of such Authorized Service Provider.
