Section 21 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
21. Cancellation of Registration.
- The Superintendent shall cancel or suspend the registration of any dealer without assigning reasons for making good for any loss arising out of such cancellation or suspension and further forfeit his security deposit and lake further action that may he deemed fit if a dealer shall-(a)he in default of any of the terms and conditions imposed on him as a result of his registration or by these Rules:(b)Suspend or delay sale of Text Books to the purchasers in spite of stocks available at his shop;(c)not maintain stock of all the Text Books throughout the period stated in his original or renewed registration cards;(d)compel the purchaser to buy an\ other publications from his stock alongwith the Text Books;(c)sell his purchased stock of text books to another dealer without obtaining a written permission to that effect from the Superintendent;(f)refuse to obtain the delivery of the consignment of his indent;(g)make the purchasing public lodge with the Superintendent reported complaints regarding the difficulties experienced in obtaining Text Books from his shop or firm.
