Section 31B(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)The managing body or, as the case may be, the Director may refuse to register or renew the registration on the basis of one or more of the following reasons, namely:-(i)if not accompanied by the prescribed fee;(ii)dues of the market committee are outstanding against the applicant;(iii)the applicant is a minor or not bonafide;(iv)the applicant is a defaulter of dues payable under this Act and rules or bye-laws made thereunder; or(v)any other reasons as may be prescribed.
