Section 17(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)The committee or where the committee has not been constituted or started functioning, the Director may, as the case may be, refuse the grant or renewal of a licence, inter alia, if-(a)a person applying for licence has been declared insolvent;(b)the committee is satisfied that the purpose of applying for licence is none other than to obtain a licence for becoming voter for the purposes of elections to the committee;(c)the licence has not been functional during the preceding year without any reasonable cause;(d)the person applying is a benamidar or partner with any person to whom a licence has been refused, or whose licence is cancelled or suspended for the period of such cancellation or suspension;(e)the person applying for a licence is convicted of an offence involving the said persons' integrity as a man of business, within five years of such conviction;(f)the person applying for licence has no premises to carry on business or marketing of agricultural produce;(g)any of the information stated by the applicant in his application from is materially incorrect.
