Section 13 in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
13. Procedure for registration, cancellation of registration and appeal against such orders
.-(1) The procedure for registration and conditions of registration under various provisions of these rules shall be as specified in Schedule IX.(2)The registering authority shall not register if he is not satisfied that the procedure for registration or conditions of registration are fulfilled.(3)The registering authority shall cancel the registration if he is satisfied that condition(s) of registration have been violated.(4)The registering authority shall give the concerned person an opportunity of being heard before passing orders under sub-rules (2) and (3) and the orders shall be made in writing.(5)As appeal against an order of the registering authority shall lie with the authority specified in column (6) of Schedule V within thirty days of communication of such order.[* * *] [ Sub-Rr. (6) and (7) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).][* * *] [Sub-Rr. (6) and (7) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007). ](8)[ Every application for registration or renewal of registration under these rules shall be disposed of within sixty days from the date of receipt of such complete application by the authority specified in column (4) of Schedule V.(9)The concerned registering authority specified in column (4) of Schedule V shall decide the issue of cancellation of any registration granted under these rules within sixty days from the date of service of the show cause notice given by him to the registration holder.] [ Inserted by S.O. 996(E), dated 27.8.2003 (w.e.f. 29.8.2003).]
