Section 68(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)An application received under sub-section (1) for grant or renewal of licence may be accepted or rejected for the reasons to be recorded in writing by the Licensing Authority:Provided that the application received under this Section shall be liable to be rejected on the following condition(s);(i)that, the applicant is a minor or not bona fide;(ii)that, the applicant has been declared defaulter under the Act and Rules and Bye-laws made thereunder;(iii)that, any dues relating to Market Committee and/or Board and/or department/directorate of Agricultural marketing are outstanding against the applicant;(iv)that, the concerned authority is Satisfied that the applicant does not possess the infrastructure credentials, experience or adequate capital for investment or any other requirements as may be prescribed for establishment of a private market yard or farmer-consumer market yard; and/ or(v)for any other reasons, as may be prescribed.
