Section 31H(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)The managing body or, as the case may be, the Director who has issued the licence or the registration, may, for the reasons to be recorded in writing, suspend or cancel the licence or the registration, if-(a)the licence or the registration has been obtained through wilful misrepresentation or fraud;(b)the holder of the licence or the registration or his servant commits a breach of any of the terms or conditions of the licence or the registration;(c)the holder of the licence or the registration in combination with other licence or registration holder 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 agricultural produce in the market yard or sub-market yard and in consequence whereof the marketing of any agricultural produce has been obstructed, suspended or stopped;(d)the holder of the licence or the registration has become an insolvent; or(e)the holder of the licence or the registration incurs any disqualification, as may be prescribed.
