Section 16(2) in The Transplantation Of Human Organs and Tissues Act, 1994
(2)If, after giving a reasonable opportunity of being heard to the [hospital or Tissue Bank, as the case may be,] [Substituted for the words "hospital" by Act 16 of 2011, Section 14.], the Appropriate Authority is satisfied that there has been a breach of any of the provisions of this Act or the rules made thereunder, it may, without prejudice to any criminal action that it may take against such [hospital or Tissue Bank, as the case may be,] [Substituted for the words "hospital" by Act 16 of 2011, Section 14.], suspend its registration for such period as it may think fit or cancel its registration:Provided that where the Appropriate Authority is of the opinion that it is necessary or expedient so to do in the public interest, it may, for reasons to be recorded in writing, suspend the registration of any [hospital or Tissue Bank, as the case may be,] [Substituted for the words "hospital" by Act 16 of 2011, Section 14.] without issuing any notice.
