Section 13 in The Coir Industry (Registration) Rules, 2008
13. Cancellation of registration .-Where the Secretary or, as the case may be, the Officer authorised by him is satisfied that any person has obtained a certificate by furnishing incorrect information or that he has contravened any of the provisions of these rules or of the conditions mentioned in the registration, the Secretary or, as the case may be, the Officer may, without prejudice to any other action that may be taken against such person, by order cancel the certificate:
Provided that before cancelling the certificate, the person concerned shall be given an opportunity to make his representation:Provided further that a copy of the order together with the reasons for the cancellation shall be communicated to the person concerned.
