Section 15(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)The market committee issuing or renewing a licence under section 14 may, after such inquiry as it deems fit to make and after giving in the prescribed manner the licensee a reasonable opportunity of being heard, suspend or cancel any such licence on all or any of the following grounds, namely: -(a)that the licensee is found to have committed a breach of any of the terms or conditions of his licence, or(b)that he is found to have contravened any of the provisions of this Act or the rules or bye-laws made thereunder, or(c)that he has been convicted of an offence punishable under this Act or the rules of bye-laws made thereunder, or(d)on any other prescribed ground.
