Section 24Q(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)If the Government, on receipt of a report from the Director or otherwise, is satisfied that a licensee is prima facie in breach of any of the material provisions of the Act or these rules or any of the conditions, subject to which the license has been granted or renewed, it may issue a notice to the defaulting licensee asking him to show cause within 15 days from the date of receipt of the notice, as to why the license granted to him or renewed in his name, shall not be suspended or cancelled.
