Section 8 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
8. Power to cancel or suspend licenses
(1)Subject to the provisions of sub-section (3), a Market Committee may, for reasons to be recorded in writing, suspend or cancel a license:-(a)if the license has been obtained through wilful misrepresentation, or fraud;(b)if the holder thereof or any servant or any one acting on his behalf with his express or implied permission, commits a breach of any of the terms or conditions of the license;(c)if the holder of the license in combination with other holders of licenses commits any act or abstains from carrying out his normal business in the market with the intention of wilfully obstructing, suspending or stopping the marketing of agricultural produce in the market area in consequence whereof the marketing of any produce has been obstructed, suspended or stopped;(d)If the holder of the license has been adjudged an insolvent, and has not obtained his discharge; or(e)If the holder is convicted of any offence under this Act.(1A)Notwithstanding anything contained in sub-section (1), but subject to the provisions of sub-section (3), the Chairman and the Secretary of a Market Committee acting jointly may, for reasons to be recorded by them in writing, by order suspended a license for a period not exceeding 15 days for any reason for which a Market Committee may suspend the license under sub-section (1).(2)Notwithstanding anything obtained in sub-section (1), but subject to the provisions (3), the Director may, for reasons to be recorded in writing, by order suspend or cancel any license granted or renewed under this Chapter.(3)No license shall be suspended or cancelled under this section, unless the holder thereof has been given a reasonable opportunity to show cause against such suspension or cancellation.
