Section 9 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
9. Period of Licence.
- Originally the period of special licence will be five years from the date of its grant. If the licence holder : -(i)Contravenes the provisions of the Act, rules and bye-laws framed thereunder, or(ii)disobey the directions of the board, Managing Director and the notified authority/ officer or the Secretary of market committee of the specified area.The licence may be suspended or cancelled at any time before its expiry after giving the opportunity of being heard.
