Section 61 in The Orissa Agricultural Produce Markets Rules, 1958
61. Powers of the Market Committee to suspend or cancel the licence granted to traders and general commission agents.
(1)The Market Committee may, by a resolution passed by a majority consisting not less than two-thirds of its members cancel or suspend for a fixed period, the licence granted to one trader or general commission agent if he contravenes any of the conditions of his agreement or licence or of the rules or bye-laws or who, in the opinion of the Market Committee, is not solvent :Provided that no order cancelling the licences or suspending the same for a period of more than six months shall be passed without previous approval of the Director.(2)Any appeal against the decision of the Committee given under Sub-rule (1) shall lie to such Officer as may be authorised by the Director in this behalf and the decision of such officer in such appeal shall be final:Provided that such appeal is made within thirty days of the decision of the Market Committee and the appellant abides by the decisions of the Market Committee from the date of such decision till the date of the orders passed in appeal.
