Section 6 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Grant of Certificate to Prospective Consumers) Rules, 1991
6. Cancellation of Certificate.
- The Collector on his own motion or on information from any source and for reasons to be recorded in writing, may cancel the certificate for contravention of any of the terms, conditions or restrictions of the certificate :Provided that no certificate shall be cancelled unless an opportunity of being heard is given to the certificate holder.
