Section 25(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)Application received under sub section (1) for grant or renewal of license may be accepted or rejected for the reason to be accorded in writing, provided that license shall not be granted or renewed if(i)The Committee dues are outstanding against the applicants.(ii)The applicants are minor or bonafide;(iii)The applicant has been declared defaulter under the Act and the rules and bye-laws made thereunder;(iv)The applicant having been declared guilty in any criminal case and convicted with imprisonment;(v)The State Government is satisfied that granting or renewal of license to the applicant is not going to promote the interest of the producers;(vi)There is any other reasons which the Managing Director of Board may consider to be against the interest of producers or consumers.
