Section 33(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)Subject to the provisions of sub-section (4), the Chairman may, for reasons to be recorded in writing, suspend a licence for a period not exceeding one month for any reason for which a Market Committee may suspend a licence under sub-section (1) :Provided that such order shall cease to have effect on expiry of a period of [ten days] [Substituted by M.P. Act No. 15 of 2003 (w.e.f. 15-6- 2003), for 'seven days.'] from the date on which it is made, unless confirmed by the Market Committee before such expiration.
