Section 7(1) in The General Grading and Marking Rules, 1988
(1)Any Certificate of Authorisation may be suspended or cancelled by the Agricultural Marketing Adviser or any other officer of the Directorate or State Government authorised by the Agricultural Marketing Adviser in this behalf, if he is satisfied,-(a)that the authorised packer has not applied the grade designation marks correctly; or(b)that the authorised packer has contravened any of the provisions of the Act ;or(c)that the authorised packer has violated any rule or has failed to comply with any of the instructions issued under the provisions of the Act.
