Section 14 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
14. Power to suspend or revoke registration.
(a)If the Committee is satisfied, on the report of the Member-Secretary or the authorised officer of the Committee made to it as a result of any inspection or information received otherwise that the rules made by it are not being complied with by any establishment or breeder or an Institutional Animals Ethics Committee, the Committee may, after giving a reasonable opportunity to the establishment or not being complied with by any establishment or breeder or an Institutional Animals Ethics Committee, the committee may, after giving a reasonable opportunity to the establishment or breeder or Institutional Animals Ethics Committee of being heard in the matter, revoke the registration of such establishment or breeder or institutional Animals Ethics Committee either for a specified period or indefinitely, or may allow the establishment or breeder or Institutional Animals Ethics Committee to carry on subject to such special conditions as the Committee may impose.(b)The Committee may, pending the final determination if, it is of the opinion that an establishment or breeder has prima facie failed to comply with the provisions of these rules, suspend the registration of such establishment or the breeder.(c)The Committee may in the event of revocation or suspension of registration of an establishment or breeder, issue such directions as it deems fit for the care and protection of the animals which are under the custody or control of such establishment or the breeder.(d)That in the event of suspension or revocation of a license, such establishment or breeder shall forthwith on the communication of the order cease to perform any experiment on any animal or acquire or transfer any animal.
