Section 54(4) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(4)Application received under sub-section (1) for grant of license or renewal of such license may be rejected with reasons in writing. Such application may be rejected on any of the following grounds:-(i)the Marketing Board's dues are outstanding against the applicant;(ii)the applicant is minor or the application is not bona fide;(iii)the applicant has been declared defaulter under any Act or rules and bye-laws made thereunder;(iv)the applicant has been declared guilty in any criminal case and convicted by imprisonment;(v)any other ground, as may be prescribed.
