Section 25(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)Application received under sub section (1) for grant or renewal of license may be accepted or rejected for the reasons to be recorded in writing provided that a license shall not be granted or renewed if, -(i)the Committee dues are outstanding against the applicant;(ii)the applicant is a minor or not 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 by 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; and(vi)there is any other reasons which the Managing Director of the Board may consider to be against the interest of the producer or the consumer.
