Section 38(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Subject to the provision of sub-section (4), a market committee may, for the reason to be recorded in writing, suspend or cancel a licence :(a)if the license has been obtained through wilful misrepresentation or fraud;(b)if the holder of the licence or any servant or any one acting on his behalf with his express or implied permission commits a breach of any of the terms or conditions of the licence;(c)if the holder of the licence in combination with other holder of licences commits any act or abstains from carrying out his normal business in the market area with the intention or wilfully obstructing suspending or stopping the marketing of notified agricultural produce in the market yard/yards and in consequence thereof the marketing of any produce has been obstructed, suspended or stopped;(d)if the holder of the licence has becomes an insolvent;(e)if the holder of the licence incurs any disqualification as may be prescribed;(f)if the holder is convicted of any offence under this Act.
