Section 43(2) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(2)The Marketing Committee, if observes or finds that any action of a licensee is impeding the smooth working of the market and/or the licensee is indulging in violation of any provision of the Act or the rules or these bye-laws, the Committee may take an appropriate action regarding suspension and/or cancellation of the licence and debarment from holding the licence from the Committee and/or forfeiture of the security amount in full, or in part, and may impose penalty as per the provisions of the Act.
