Section 99 in The Jharkhand Agricultural Produce Markets Rules, 2000
99. Power of the Market Committee to suspend and cancel the licence granted to traders.
- [The Secretary may suspend the license of a trader for a period of three months, if he contravenes any of the conditions of the license or the Rules or bye-laws or if he becomes insolvent or does not trade in the Market Area without any excusable reason or works or has worked against the interest of the Market Committee or his continuance in the Market Area is likely to deter the efficient Working of the market, the Market Committee may suspend the license, maximum upto the period of six months. The Secretary may cancel the license of trader with the prior approval of the Director or the Officer authorised by the Board in this behalf:Provided that the decision of the Secretary shall remain in force even during the period of pendency of appeal.] [Substituted by G.S.R. 12A dated 26.9.1993.]
