Section 6(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)representing the traders' constituency, if he does not ordinarily reside in the market area and does not hold a valid licence granted by the Market Committee, or has not traded for more than six months without satisfactory explanation or if he has failed to pay any fee or charges due to the Market Committee, or has made breach of the terms and conditions upon which the licence was granted to him;
