Section 36 in The Bihar Agricultural Produce Markets Act, 1960
36. Power of Director to suspend or cancel license in case of emergency.
- In case of an emergency, the Director may for reasons to be recorded in writing suspend or cancel the license of any market functionary and take such other steps as he may deem fit in the interest of the market:Provided that before passing an order under this section the Director shall give a reasonable opportunity to the functionary concerned to be heard.
