Section 31(10) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(10)Habitual default in the submission of returns and habitual submission of false returns shall be a sufficient ground for suspension or cancellation of, or refusal to renew, a licence, and the provision of this rule shall apply in addition to and not in derogation of any other law, penal or otherwise, applicable to non-compliance, or defective compliance with any duty imposed upon a dealer by the Act or by these rules, or by any bye-law or order of a Committee.
