Section 72C(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Application received under sub-section (1) for grant or renewal of licence may be accepted or rejected for reasons recorded in writing by the concerned authority as the case may be. No licence shall be granted to an applicant where, -(i)the market committee dues are outstanding against the applicant;(ii)the applicant is a minor or not bona fide;(iii)the applicant has been declared defaulter under the Act and rules and bye-law made thereunder;(iv)the applicant having been declared guilty in any criminal case and convicted by imprisonment;(v)the concerned authority is satisfied that the applicant don't possess the infrastructure credentials experience or adequate capital for investment or any other requirements as may be prescribed for establishment of a private market yard or farmer -consumer market; or(vi)for any other reasons as the licencing authority deems appropriate.
