Section 67(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)In case of contravention of any of the provisions of this Act/Rules/Bye-laws or instructions or orders, made thereunder the Director/ Managing Director/ Market Committee shall, after giving an opportunity to be heard, blacklist such licensee for trading purpose only within their respective jurisdiction, when a contravention has occurred, for a certain period or forever based on the gravity of breach/violation of provisions of this Act/Rules/ Bye-laws or instructions or orders.Explanation. - The expression 'blacklisting' for a certain period to be deemed to be suspended for such a period in the jurisdiction as under sub-section (3), while 'forever' deemed to have been cancelled in the jurisdiction as under sub-section (3).
