Section 6A(3) in The Orissa Agricultural Produce Markets Act, 1956
(3)Subject to such conditions and restrictions as may be prescribed, the State Government may grant a licence in the prescribed manner :Provided that the licence shall not be granted if the applicant, -(a)is a minor;(b)is in arrear of dues payable under this Act or Rules or Bye-laws made thereunder;(c)has been convicted and sentenced by a Court; or(d)is disqualified for any other reasons as may be prescribed.
