Section 28(23) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
(23)The Superintendent shall cancel or suspend his agreement without assigning any reasons or making good for any loss arising out of such cancellation or suspension and further forfeit the security deposit of the Registered Dealer and take further action that may be deemed fit, if the Registered Dealer shall(a)be in default of any of the terms and conditions imposed on him by agreement or as a result of his registration under Registration Rules, 1963;(b)suspend or delay sale of Text Books to the purchaser in spile of stock available at his shop;(c)not maintain stock of all the Text Books, throughout the period stated in his Registration Card;(d)compel the purchaser to buy any other publications from his stock alongwith the Text Books;(e)sell his purchased stock of Text Books to another Registered Dealer or otherwise without obtaining a written permission to that effect from the Superintendent;(f)refuse to issue a cash memo on demand by the purchaser;(g)make the purchasing public lodge with the Superintendent repeated complaints regarding any difficulty experienced in obtaining Text Books from his shop or firm;
