Section 25(1) in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
(1)A registering authority or, as the case may be the Controller may, after giving the holder of a certificate of registration, or a certificate of manufacture or any other certificate granted under this Act, an opportunity of being heard, suspend or cancel such certificate on any of the following grounds, namely:-(i)that such certificate has been obtained by fraud or misrepresentation as to material particulars;(ii)that any of the provisions of this Act or any of the terms and conditions of such certificate has been contravened or not fulfilled:Provided that while cancelling the certificate the holder thereof may be allowed a period of 30 (thirty) days to dispose of the balance stock of bio-fertilizers if any held by him:Provided further that the stock of Bio-fertilizer lying with the holder after the expiry of the said 30 (thirty) days period shall be confiscated.
