Section 27(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)A market committee may, for reasons to be recorded in writing, suspend or cancel a licence,-(i)if the licence has been obtained through wilful misrepresentation or fraud, or(ii)if the holder thereof or his servant or any person acting on his behalf with his express or implied permission, commits a breach of any of the terms, conditions, or restrictions imposed by the licence, or(iii)if the holder of the licence has been adjudged an insolvent and has not obtained his discharge, or(iv)if the holder of the licence is convicted of any offence under this Act: [or] [Added by Gujarat Act No. 14 of 2015, dated 10.4.2015.](v)[ if, the licensee has not carried out the sale and purchase of agricultural produce for which the licence has been granted or renewed in conformity with the terms and conditions of the licence for the entire previous financial year; [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.](vi)if, the market fee payable under section 28 of this Act remains unpaid:]Provided that no licence shall be suspended or cancelled unless the holder thereof has been given a reasonable opportunity to show cause against such suspension or cancellation.
