Section 8(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(4)A licence under sub-section (1) may be refused to a person-(a)whose licence was cancelled, and a period of three years has not elapsed since the date of the cancellation; or(b)who has been convicted of an offence where such offence relates to his business or his integrity as a man of business; or(c)in regard to whom the market committee is satisfied, after such enquiry 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 clause (a) or clause (b).
