Section 32(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)The Market Committee may grant or renew the licence or for reasons to be recorded in writing refuse to grant or review the licence :[Provided that if the Market Committee fails to grant or renew a licence within a period of six weeks from the date of receipt of application therefor the licence shall be deemed to have been granted of renewed, as the case may be :] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).][Provided further that the licence shall not be renewed, if any Mandi Committee dues including dues under the Madhya Pradesh Nirashriton Avam Nirdhan Vyaktion Ki Sahayata Adhiniyam, 1970 are outstanding against the applicant :Provided also that no licence shall be granted to a minor.] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
