Section 6B in The Orissa Agricultural Produce Markets Act, 1956
6B. Power to cancel or suspend a licence.
(1)The State Government may suspend or cancel the licence if, -(a)the licensee has obtained the licence by means of fraud or misrepresentation of facts;(b)the licensee or any servant or anyone acting on his behalf, has violated any of the terms and conditions of licence;(c)the licensee in combination with other licensee wilfully commits any act or abstains from carrying his normal business in the market area, with an intention of obstructing, suspending or stopping the marketing of agricultural produce in the market and in consequence whereof the marketing of any such agricultural produce has been obstructed, suspended or stopped;(d)the licensee has been adjudicated as an insolvent or is an undischarged insolvent; or(e)the licensee incurs any disqualification, as may be prescribed.(2)Before passing orders under Sub-section (1) the State Government shall intimate to the licensee the grounds on which it is proposed to pass such orders and give him a reasonable opportunity of showing cause against it.(3)The State Government may suspend the licence pending the passing of an order for its cancellation under Sub-section (1).(4)A copy of every order passed under Sub-sections (1) and (3) shall be communicated to the licensee.Chapter-II-B Contract Farming
