Section 8(3) in The General Grading and Marking Rules, 1988
(3)Approval of a laboratory, whether packer's own laboratory, or State grading laboratory , or Cooperative/Association laboratory, or private commercial laboratory, may be withdrawn by the competent authority if there are sufficient reasons to believe that the grading and marking is not correctly done and or that the rules and instructions issued thereof are not followed provided that a 14 days' notice, in writing, shall be given to the owner of the laboratory, and an opportunity given for showing cause why the approval should not be withdrawn.
