Section 69 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
69. Suspension or Cancellation of licence granted/renewed under Section 73.
(1)Subject to the provisions of section 68, the Licensing Authority, as the case may be, may for the reasons to be communicated to the licence holder in writing, suspend or cancel the licence, if:(a)the licence has been obtained through wilful misrepresentation or fraud; and/or(b)the holder of licence or its representative or anyone acting on his behalf with his expressed or implied permission, commits a breach of any of the Rules, regulations and terms or conditions of licence; and/or(c)the holder of licence himself or in combination with other licence holder commits any act or abstains from carrying on his normal business in the market area with the intention of wilfully obstructing, suspending or stopping the marketing of notified agricultural produce; and/ or(d)the holder of the licence has become insolvent; and/or(e)the holder of the licence incurs any disqualification, as may be prescribed; and/or(f)the holder of the licence is convicted of any offence under this Act.(2)No licence shall be suspended or cancelled under this section without giving a reasonable opportunity of being heard to its holder.(3)Subject to the provisions of this section, the Licensing Authority shall communicate to the licence holder by speaking order to suspend or cancel Its licence granted or renewed under section 6.8.
