Section 10(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)The [Secretary of the Board] [Substituted for 'Chairman of the Board' by Punjab Act 40 of 1963, Section 7.] may, on being satisfied that there has been a breach of any of the conditions specified in a licence, by an order in writing, cancel or suspend such licence and may also direct that such licence shall not be renewed for such period not exceeding five months for the first breach and not exceeding nine months for the second breach and not exceeding one year for every subsequent breach, as may be specified in that order:Provided that the Chairman of a Committee of the area concerned may under intimation to the [Secretary of the Board] [Substituted by the word 'Chairman of the Board' by Pb. Act 40 of 1963, section 7.] suspend a licence for a period not exceeding fifteen days :Provided further that no such order shall be made without giving the licensee an opportunity to show cause why such an order should not be made.
