Section 14B in The Rajasthan Agricultural Produce Markets Act, 1961
14B. Suspension or cancellation of licences issued under section 14-A
(1)The Director may, after such inquiry as he deems fit to make and after giving, in the prescribed manner, the licensee a reasonable opportunity of being heard, suspend or cancel a licence issued under section 14-A on any of the following grounds, namely: -(a)that the licensee is found to have committed a breach of any of the terms or conditions of his licence, or(b)that the licensee is found to have contravened any of the provisions of this Act or the rules or bye-laws made thereunder, or(c)that the licensee has been convicted of an offence punishable under this Act or the rules or bye-laws made thereunder, or(d)on any other prescribed ground.(2)When a licence has been suspended or cancelled, the holder of the licence shall forthwith produce such licence in the office of the Director for being endorsed in the prescribed manner and shall not be entitled to claim on account of such suspension or cancellation any compensation or refund of the whole or any part of the licence fee or of any other moneys.] [Inserted by Rajasthan Act No. 15 of 2008; enforced w.e.f. 10.4.2008 - Notification No. F. 2(12) Vidhi-2/2008, dated 11.4.2008 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.4.2008, p. 13(1) = 2008 RSCS/Part II/P. 369/H. 176.]
