33F. Procedure and principles for cancellation of registration or renewal of registration as nursery grower.
(1)Every registration or its renewal granted to a nursery grower may be cancelled by the Committee if it is satisfied that -(a)such registration or its renewal was obtained by furnishing incorrect information; or(b)the nursery grower concerned has contravened any of the provisions of the Act or of these rules or any regulations made thereunder or any conditions subject to which registration or its renewal was granted.(2)No registration or its renewal shall be cancelled under these rules unless the person concerned has been given a reasonable opportunity to explain.(3)Where a registration or its renewal is cancelled, the decision of the Committee together with reasons therefor shall be communicated by the Secretary, as soon as may be after the decision is taken, to the person concerned and the cancellation shall be effective only from the date of such communication.(4)Any person, whose registration or its renewal is cancelled by the Committee, may represent to the Board for the revision of the decision of the committee within thirty days of the communication of the decision to such person and the Board shall, after giving the person concerned a reasonable opportunity to explain, pass such orders on the representation as it deems fit.(5)Cancellation of registration or its renewal under this rule shall be without prejudice to any other action that may be taken under the provision of the Act or these rules including prosecution.
