Section 8(1) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
(1)The competent authority may suspend or cancel any licence granted or renewed under this Act on any one or more of the following grounds, namely:-(a)that the owner has parted, in whole or in part, with his control over the fruit nursery, or has otherwise ceased to conduct or hold such fruit nursery;(b)that where the maximum rate or price for any variety of any fruit plants has been fixed by the Government, by notification in the Government Gazette, the owner has sold any such fruit plant at a higher rate or price ;(c)that the owner has, without reasonable cause, failed to comply with any of the terms and conditions of the licence or any direction lawfully given by the competent authority or has contravened any of the provisions of this Act or the rules made thereunder ;(d)on any other ground as may be prescribed.
