Section 33(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Subject to the provisions of sub-section (4) a Market Committee may, for reasons to be recorded in writing, suspend or cancel a licence,-(a)if the licence has been obtained through wilful misrepresentation or fraud; or(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; or(c)if the holder of the licence in combination with other licence holders commits any act or abstains from carrying on his normal business in the market area with the intention of wilfully obstructing, suspending or stopping the marketing of notified agricultural produce in the market yard/yards and in consequence whereof the marketing of any produce has been obstructed, suspended or stopped;(d)if the holder of the licence has become an insolvent;(e)if the holder of the licence incurs any disqualification as may be prescribed, or(f)if the holder of the licence is convicted of any offence under this Act.
