Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(a)A licence under sub-section (1) may be refused to a person -
(i)whose licence was cancelled and one year has not elapsed since the date of the cancellation;
(ii)who has been Convicted of an offence or been guilty of misconduct which, in the opinion of the market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] affects the said person's integrity as man of business;
(iii)in regard to who the market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] is satisfied after such inquiry as it considers adequate, that he is a benamidar for, or a partner with, any other person to whom a licence may be refused under sub-clause (I) or sub-clause (ii):
(iv)if, in the opinion of the market committee, [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] the grant of a licence is likely to affect the transaction of purchase or sale in the market or the levy of market fees therefore.