Section 5D(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)(a)The Director may suspend or cancel the licence and communicate to the licence holder in writing, about the suspension or cancellation of his licence, if--(i)the licence has been obtained through wilful misrepresentation or fraud;(ii)the holder of the licence has committed a breach of any of the terms or conditions of licence;(iii)the holder of the licence has become an insolvent; or(iv)the holder of the licence has been convicted of any offence under this Act.(b)No licence shall be suspended or cancelled without giving a reasonable opportunity to its holder to show cause against such suspension or cancellation.
