(10)On completion of the filing of the statement and the evidence referred to [sub-rules (1) to (8)] [Substituted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008). ] or at such other time as he may decide, the Controller shall appoint a hearing of the petition for cancellation and shall give the parties not less than ten days' notice of such hearing.
