Section 31(2) in The Fertilizer (Control) Order, 1985
(2)Where the contravention alleged to have been committed by a person is such as would, on being proved, justify cancellation of the certificate of registration or, as the case may be, certificate of manufacture or any other certificate granted under this Order to such person the registering authority ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November,1991.] may, without any notice, suspend such certificate, as an interim measure :Provided that the registering authority ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November,1991.] shall immediately furnish to the person details and the nature of contravention alleged to have been committed by such person and, after giving the person an opportunity of being heard, pass final orders either revoking the order of suspension or cancelling the certificate within fifteen days from the date of issue of the order of suspension :Provided further that where no final order is passed within the period as specified above, the order of interim suspension shall be deemed to have been revoked without prejudice, however, to further action which the registering authority ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November,1991.] may take against the holder of the certificate under sub - clause (1).
