Section 9(1) in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
(1)The competent authority may suspend or cancel any licence granted or renewed under section 5 on one or more of the following grounds, namely:-(a)that he has parted, in whole or in part, with his control over the fruit and ornamental nursery, or has otherwise ceased to conduct or hold such fruit and ornamental nursery; or(b)that where the maximum rate or price for the notified species of any fruit and ornamental plants has been fixed by the Government by notification, he has sold any such fruit and ornamental plant at a higher rate or price; or(c)that he has, without reasonable cause, failed to comply with any of the terms and conditions, of the licence or any directions lawfully given by the competent authority or has contravened any of the provisions of this Act or the rules made thereunder; or(d)if, the licensee has applied to be adjudicated or has been adjudicated an insolvent; or(e)if in the opinion of the competent authority, that he has become incompetent to conduct or possess such fruit and ornamental plant nursery; or(f)if he has refused to surrender or produce his licence or the registers and other records required to be maintained under this Act or the rules made thereunder, to the competent authority or any person authorised by it; or(g)any other prescribed grounds.
