Section 15 in The Rajasthan Agricultural Produce Markets Act, 1961
15. Suspension or cancellation of licences granted under section 14.
(1)The market committee issuing or renewing a licence under section 14 may, after such inquiry as it deems fit to make and after giving in the prescribed manner the licensee a reasonable opportunity of being heard, suspend or cancel any such licence on all or any of the following grounds, namely: -(a)that the licensee is found to have committed a breach of any of the terms or conditions of his licence, or(b)that he is found to have contravened any of the provisions of this Act or the rules or bye-laws made thereunder, or(c)that he has been convicted of an offence punishable under this Act or the rules of bye-laws made thereunder, or(d)on any other prescribed ground.(2)When a licence has been suspended or cancelled, the holder of the licence shall forthwith produce such licence in the office of the market committee for being endorsed in the prescribed manner and he shall not be entitled to claim on account of such suspension or cancellation any compensation or refund of the whole or any part of the licence fee or of any other moneys.(3)[ The Chairman or the Secretary of the market committee may, for reasons to be recorded, suspend a licence for a period not more than fourteen and seven days respectively on any of the grounds on which a market committee may suspend a licence under sub-section (1).(4)The Director may, for reasons to be recorded in writing, by order, suspend or cancel any licence granted or renewed under section 14 on any of the grounds mentioned in sub-section (1):Provided that no order under this sub-section shall be made without giving an opportunity of being heard to the market committee and the person against whom the action is proposed to be taken.] [Inserted by Section 5 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.]
