(1)The registration of any person as exporter, packer, auctioneer or dealer may be cancelled by the Committee if it is satisfied that -(a)the registration or its renewal was obtained by furnishing incorrect information; or(b)the person registered has contravened any of the provisions of the Act, these rules or any regulations made under the Act, or(c)the person registered has contravened any of the regulations, terms conditions and stipulations laid down by the Board, in respect of measures laid down or introduced by the Board in pursuance of down or introduced by the Act and these rules and in particular, section 8, and such regulations, terms, conditions and stipulations as may be made, laid down or introduced by the Board from time to time.
