Section 17 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
17. Refusal to grant or renew a licence.
(1)The committee or where the committee has not been constituted or started functioning, the Director may, as the case may be, refuse the grant or renewal of a licence, inter alia, if-(a)a person applying for licence has been declared insolvent;(b)the committee is satisfied that the purpose of applying for licence is none other than to obtain a licence for becoming voter for the purposes of elections to the committee;(c)the licence has not been functional during the preceding year without any reasonable cause;(d)the person applying is a benamidar or partner with any person to whom a licence has been refused, or whose licence is cancelled or suspended for the period of such cancellation or suspension;(e)the person applying for a licence is convicted of an offence involving the said persons' integrity as a man of business, within five years of such conviction;(f)the person applying for licence has no premises to carry on business or marketing of agricultural produce;(g)any of the information stated by the applicant in his application from is materially incorrect.(2)No such order of refusal to grant or renew a licence shall be passed without giving a reasonable opportunity of being heard to the affected person.(3)If a grant or renewal of a licence is refused to a person the licence fee and security deposited by him shall be refunded.
