Section 72D(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Notwithstanding anything contained in sub-section (1) but subject to the provisions of sub-section (3) the Director of Agricultural Marketing may for the reasons to be communicated in writing to the licence holder by order suspend or cancel his/its licence granted or renewed by the authorised officer:Provided that no order under this sub-section shall be made without intimation to the authorised officer.
