34K. Procedure and principle for cancellation of licence as commercial graders.
(1)The licence of any person as a Commercial grader may be cancelled by the Committee if it is satisfied that -(a)the licence or its renewal was obtained by furnishing incorrect information; or(b)the person has contravened any of the provisions of the Act, these rules, or any of the regulations or terms and conditions of licence or directions of the Board issued in pursuance of the Act or these rules.(2)No licence or its renewal shall be cancelled under this rule unless the person concerned has been given a reasonable opportunity to explain.(3)Where a licence has been cancelled the decision of the Committee together with the reasons therefor shall be communicated by the Secretary as soon as may be after the decision is taken to the person concerned and the cancellation shall be effective only from the date of such communication.(4)Any person whose licence has been cancelled by the Committee may represent to the Board for the revision of the decision of the Committee within thirty days of the communication of the decision to such person and the Board shall, after giving the person concerned a reasonable opportunity to explain, pass such orders on the representation as it deems fit.(5)Cancellation of licence under this rule shall be without prejudice to any other action that can be taken under the provisions of the Act or these rules including prosecution.
