Section 7(4) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(4)(a)A licence under sub-section (1) may be refused to a person -(i)whose licence was cancelled and one year has not elapsed since the date of the cancellation;(ii)who has been Convicted of an offence or been guilty of misconduct which, in the opinion of the market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] affects the said person's integrity as man of business;(iii)in regard to who the market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] is satisfied after such inquiry as it considers adequate, that he is a benamidar for, or a partner with, any other person to whom a licence may be refused under sub-clause (I) or sub-clause (ii):(iv)if, in the opinion of the market committee, [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] the grant of a licence is likely to affect the transaction of purchase or sale in the market or the levy of market fees therefore.(b)The market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] may, in accordance with such rules as maybe made by the Government and after such inquiry as it deems fit, cancel or suspend any licence granted under [sub-section (1-A), (1-B), (1-C), (1-D) and (1-E).] [Substituted 'sub-section(1)' by Act No. 14 of 2015, dated 8.10.2015.]Provided that in the case of refusal to grant a licence or of suspension or cancellation of a licence, the applicant or the licencee, as the case may be, shall be entitled to appeal to such officer and in such manner as may be prescribed.
