Section 31(1) in The Fertilizer (Control) Order, 1985
(1)A registering authority ["or, as the case may be, the controller"] [Inserted by S.O. 795(E), dated 22nd November,1991.] may, after giving the holder of a certificate of registration or a certificate of manufacture or any other certificate granted under this Order, an opportunity of being heard, suspend or cancel such certificate on any of the following grounds, namely :(a)that such certificate has been obtained by misrepresentation as to material particulars.(b)that any of the provisions of this Order or any of the terms and conditions of such certificate has been contravened or not fulfilled :Provided that while cancelling the certificate the holder thereof may be allowed a period of 30 days to dispose of the balance stock of fertilizers if any, held by him :Provided further that the stock of fertilizer lying with the holder after the expiry of the said 30 days shall be confiscated.
