Section 71(6) in The Rajasthan Agricultural Produce Markets Rules, 1963
(6)[ In case of suspension of licence by the Chairman or the Secretary in exercise of the powers conferred under sub-section (3) of section 15, the Chairman or the Secretary shall not issue orders without reasonable opportunity to the party concerned and the order of the Chairman or the Secretary shall contain the specific reasons for taking recourse for such action.] [Added by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]
