Section 5(3) in Cardamom (Licensing and Marketing) Rules, 1987
(3)The license for e-auction shall not be renewed for the succeeding block period, if the auctioneer fails to transact any business for a continuous period of one year or fails to comply with clause (k) and clause (m) of sub-rule (1) of rule 10.] [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).]
