Section 25 in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
25. Director may cancel or suspend any licence.
- [The Director or any other officer authorised by the State Government] [Substituted 'The Director' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] may, for reasons to be recorded in writing, suspend or cancel any licence issued under section 13 and may take such other steps as he may deem fit in the interest of the marketProvided that before passing any order under this section [The Director or any other officer] [Substituted 'The Director' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] shall give a reasonable opportunity to the licensee of being heard.
