Section 8 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
8. Power to cancel or suspend licences.
(1)The competent authority may suspend or cancel any licence granted or renewed under this Act on any one or more of the following grounds, namely:-(a)that the owner has parted, in whole or in part, with his control over the fruit nursery, or has otherwise ceased to conduct or hold such fruit nursery;(b)that where the maximum rate or price for any variety of any fruit plants has been fixed by the Government, by notification in the Government Gazette, the owner has sold any such fruit plant at a higher rate or price ;(c)that the owner has, without reasonable cause, failed to comply with any of the terms and conditions of the licence or any direction lawfully given by the competent authority or has contravened any of the provisions of this Act or the rules made thereunder ;(d)on any other ground as may be prescribed.(2)The competent authority may suspend the licence pending the passing of a cancellation order in respect thereof under sub-section (1).(3)Every order under sub-section (1) shall be in writing and shall contain the reasons in support thereof and every such order shall be communicated to the licensee concerned :Provided that before making any such order the competent authority shall give to the licensee a reasonable opportunity of being heard.(4)A copy of every order passed under sub-section (1) or (2) shall be communicated to the licensee forthwith.
