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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(1)(b) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(b)the holder of the certificate of registration has, without reasonable cause, failed to comply with the terms and conditions subject to which the certificate has been granted or has contravened any of the provisions of this Act or rules made thereunder or has not complied with the conditions then without prejudice to any other provision to which the holder of the certificate may be held liable, after giving the holder of the certificate of registration an opportunity to show cause shall,-
(i)upon receiving reply to the show cause, examine the matter and in case reply to that show cause notice is found unsatisfactory, after recording reasons in writing, may pass an order to revoke the certificate of registration or renewal thereof and shall take such steps against such person, as may be prescribed; or
(ii)suspend the certificate of registration or renewal till the holder of the certificate complies with all the required conditions to the satisfaction of the Animal Breeding Regulatory Authority; or
(iii)take an undertaking from the holder of the certificate of registration to comply with the provisions of this Act or rules made thereunder if defects are minor in nature and does not defeat the very purpose of this Act.