Section 5C(5) in The Rajasthan Agricultural Produce Markets Act, 1961
(5)The Director may, after such inquiry as he deems fit to make and after giving the licensee, a reasonable opportunity of being heard, cancel any licence granted or renewed under this section, for the reasons recorded in writing.] [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]
