Section 129(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000
(iv)The Secretary may suspend the licence for a period of one month and with the approval of the Chairman for three months for breach of any of the terms and conditions of the licence, if such breach is repeated twice, the licence may be cancelled by the Secretary with the approval of the Director Marketing, provided, before passing such an order, a reasonable opportunity of being heard, shall be given to the licensee.
