Section 10 in The Punjab Agricultural Produce Markets Act, 1961
10. Applications for licenses, fees to be paid and cancellation or suspension of licences.
- [(1) Any person may apply to authority specified in section 9 for a licence which may be granted for such period, in such form, on such conditions and on payment of such fees [not exceeding five hundred rupees] [Substituted by Haryana Act No. 21 of 1973.] and such security not exceeding five hundred rupees, as may be prescribed :Provided that if any person carrying on any business of the nature specified in sub-section (1) of Section 8 in a notified market area on the date of issue of notification under sub-section (1) of Section 6 fails to apply for a licence on or before the date specified therein for obtaining licence, the proper authority may, before a licence is issued, impose on him such penalty not exceeding one hundred rupees as may be prescribed.](2)[The Chief Administrator or any other officer, authorised by him in writing in this behalf] [Substituted for the words 'Secretary of the Board by Haryana Act No. 38 of 1980.] may, on being satisfied that [the licence has been obtained through wilful misrepresentation or fraud or] [Inserted by Haryana Act No. 21 of 1973.] there has been a breach of any of the conditions specified in a licence, by an order in writing, cancel or suspend such licence and may also direct that such licence shall not be renewed for such period not exceeding five months for the first breach and not exceeding nine months for the second breach and not exceeding one year for ever subsequent breach, as may be specified in that order:Provided that the Chairman of a Committee of the area concerned may under intimation to the [The Chief Administrator or any other officer, authorised by him in writing in this behalf] [Substituted for the words 'Secretary of the Board by Haryana Act No. 38 of 1980.] suspend a licence for a period not exceeding fifteen days;Provided further that no such order shall be made without giving the licensee an opportunity to show cause why such an order should not be made.(3)The [The Chief Administrator or any other officer, authorised by him in writing in this behalf] [Substituted for the words 'Secretary of the Board by Haryana Act No. 38 of 1980.], after such enquiry as he may consider necessary, refuse a licence to a person who in his opinion -(a)is a benamidar for or a partner with any person to whom a licence has been refused, or whose licence is cancelled or suspended under sub-section (2) for the period of such cancellation or suspension; or(b)is convicted of an offence affecting the said person's integrity as a man of business within two years of such conviction; or(c)is undischarged insolvent;Provided that no such order shall be made without giving such person an opportunity to show cause why such an order should not be made.[***] [Subsection (4) omitted by Haryana Act No. 37 of 2008 it read as; (4) Any person aggrieved by an order made under this section may at any time within one month of the making thereof, appeal to the State Government if such order is passed by the and to the Chief Administrator or any other officer, authorised by him in writing in this behalf.]
