Section 73(1) in Karnataka Agricultural Produce Marketing Act 1966
(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;(b)if the holder thereof 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;(c)if the holder of the licence in combination with other holders of licences commits any act or abstains from carrying out his normal business in the market with the intention of willfully obstructing suspending or stopping the marketing of agricultural produce in the market area 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;(dd)[ if the holder of the licence fails to pay the market fee due along with the penalties specified in the bye-laws;] [Inserted by Act 29 of 1987 w.e.f.10.8.1987](de)[ if the holder of licence fails to pay the price to the producer seller immediately after sale;] [Inserted by Act 16 of 1991 w.e.f.1.8.1991](e)if the holder of the licence incurs any disqualification as may be prescribed; or(f)if the holder is convicted of any offence under this Act.
