Section 66 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
66. Suspension or Cancellation of unified single trading licence granted/renewed under section.
(1)The Director or the officer authorized by him may, after such inquiry as he deems fit to make and after giving, in the prescribed manner, the licensee a reasonable opportunity of being heard, suspend or cancel a licence issued under section 65 on any of the following ground(s):(a)that, the licence has been obtained through willful misrepresentation or fraud;(b)that, the licensee himself or in collusion with other lisensee(s) commits any act or obtains from carrying on his normal business in the market with intention to willfully obstruct, suspend or stop the marketing of notified agricultural produce in any type of market and in consequence whereof, the marketing of notified agricultural produce has been obstructed, suspended or stopped;(c)that, the licensee is found to have contravened any of the provisions of this Act or the Rules or Bye-laws made thereunder;(d)that, the lice~see has been convicted of an offence punishable under this Act or Rules or regulations made thereunder;(e)that, the licensee has become insolvent; of that, the licensee incurs any disqualification on grounds prescribed in the rules/ regulation/ bye-laws made thereunder.(2)Having been licence suspended/cancelled under this section, the holder of such licence shall forthwith produce the same in the office of the Director or the officer authorized for being endorsed in the prescribed manner and shall not be entitled to any claim on account of such suspension/cancellation any compensation or refund of the whole or any part of the licence fee or any of the other money.
