Section 82(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(2)The Market Committee may grant or renew the registration or refuse to register or renew the registration, on the basis of one or more following reasons -(a)the applicant is a minor or is not bonafide;(b)the applicant has been declared defaulter under this Act and Rules and bye-laws made there under; or(c)the applicant has been declared guilty under this Act.
