Section 6B(1) in The Orissa Agricultural Produce Markets Act, 1956
(1)The State Government may suspend or cancel the licence if, -(a)the licensee has obtained the licence by means of fraud or misrepresentation of facts;(b)the licensee or any servant or anyone acting on his behalf, has violated any of the terms and conditions of licence;(c)the licensee in combination with other licensee wilfully commits any act or abstains from carrying his normal business in the market area, with an intention of obstructing, suspending or stopping the marketing of agricultural produce in the market and in consequence whereof the marketing of any such agricultural produce has been obstructed, suspended or stopped;(d)the licensee has been adjudicated as an insolvent or is an undischarged insolvent; or(e)the licensee incurs any disqualification, as may be prescribed.
