Section 69(4) in The Rajasthan Agricultural Produce Markets Rules, 1963
(4)Notwithstanding anything contained in sub-rule (3), the Market Committee may refuse to grant a licence to any person, [who has been declared insolvent by a competent court] [Substituted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966 dated 28.5.1966.] or in the case of renewal of licence whose operations in the market area are not likely to further efficient working of a [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.] under the control of the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.] committee. [x x x] [Omitted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966, dated 25.5.1966.][x x x] [Deleted by Notification No. F. 7(11)-2/2005, dated 27.5.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.5.2005, p. 27, vide G.S.R. 22 = 2005 RSCS/Part II/P. 309/H. 241.]
