Section 19(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(5)The Committee may, on being satisfied that there has been a breach of any of the conditions specified in a licence, by an order in writing, cancel or suspend such licence and may also direct that such licence shall not be renewed for such period not exceeding five months for the first breach and not exceeding nine months for the second breach and not exceeding one year for every subsequent breach, as may be specified in that order.Provided that no such order shall be made without giving the licensee an opportunity to show cause why such an order should not be made.
