Section 37(4) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(4)The Committee may register or renew the registration or refuse registration or renewal of the registration or cancel the registration on any of the following grounds(i)If the applicant is a minor.(ii)If the applicant has been declared defaulter; or(iii)If the applicant has been found guilty under this Act, the rules and bye-laws made thereunder.
