Section 33 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
33. Power to cancel or suspend licences.
(1)Subject to the provisions of sub-section (4) a Market Committee may, for reasons to be recorded in writing, suspend or cancel a licence,-(a)if the licence has been obtained through wilful misrepresentation or fraud; or(b)if the holder of the licence or any servant or any one acting on his behalf with his express or implied permission, commits a breach of any of the terms or conditions of the licence; or(c)if the holder of the licence in combination with other licence holders commits any act or abstains from carrying on his normal business in the market area with the intention of wilfully obstructing, suspending or stopping the marketing of notified agricultural produce in the market yard/yards and in consequence whereof the marketing of any produce has been obstructed, suspended or stopped;(d)if the holder of the licence has become an insolvent;(e)if the holder of the licence incurs any disqualification as may be prescribed, or(f)if the holder of the licence is convicted of any offence under this Act.(2)Subject to the provisions of sub-section (4), the Chairman may, for reasons to be recorded in writing, suspend a licence for a period not exceeding one month for any reason for which a Market Committee may suspend a licence under sub-section (1) :Provided that such order shall cease to have effect on expiry of a period of [ten days] [Substituted by M.P. Act No. 15 of 2003 (w.e.f. 15-6- 2003), for 'seven days.'] from the date on which it is made, unless confirmed by the Market Committee before such expiration.(3)Notwithstanding anything contained in sub-section (1) but subject to the provision of sub-section (4), the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, for reasons to be recorded in writing, by order suspend or cancel any licence granted or renewed by the Market Committee :Provided that no order under this sub-section shall be made without notice to the Market Committee.(4)No licence shall be suspended or cancelled under this section without giving an opportunity to show cause against such suspension or cancellation.
