Section 7 in The General Grading and Marking Rules, 1988
7. Suspension or Cancellation of Certificate of Authorisation.
(1)Any Certificate of Authorisation may be suspended or cancelled by the Agricultural Marketing Adviser or any other officer of the Directorate or State Government authorised by the Agricultural Marketing Adviser in this behalf, if he is satisfied,-(a)that the authorised packer has not applied the grade designation marks correctly; or(b)that the authorised packer has contravened any of the provisions of the Act ;or(c)that the authorised packer has violated any rule or has failed to comply with any of the instructions issued under the provisions of the Act.(2)No Certificate of Authorisation shall be suspended or cancelled, unless;(a)a notice in writing has been given to the authorised packer, at the address stated in the Certificate of Authorisation, conveying the intention to do so stating the grounds for the proposed action; and(b)giving him an opportunity to furnish the explanation, if any, within a period of 14 days from the date of receipt of the notice.(3)If after careful consideration of the explanation furnished, if any, by the authorised packer, the competent authority decides to suspend or cancel the Certificate, the concerned packer shall be so intimated with instructions to discontinue forthwith grading and marking of the commodity and to surrender Certificate of Authorisation, grading and marking equipments, Agmark labels and containers bearing Agmark replica etc. to the Directorate.
