Section 61(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)The Market Committee may, by a resolution passed by a majority consisting not less than two-thirds of its members cancel or suspend for a fixed period, the licence granted to one trader or general commission agent if he contravenes any of the conditions of his agreement or licence or of the rules or bye-laws or who, in the opinion of the Market Committee, is not solvent :Provided that no order cancelling the licences or suspending the same for a period of more than six months shall be passed without previous approval of the Director.
