Section 21 in The M.P. Agricultural Warehouse Act, 1947
21. Suspension or cancellation of licence of weigher, sampler or grader.
(1)Subject to rule made in this behalf every licence granted to a sampler, weigher or grader shall be liable to be suspended or cancelled by the prescribed authority.(2)If a licence is suspended or cancelled the prescribed authority shall make an entry to that effect in the licence.(3)No person who does not hold a licence shall hold himself out or work as licenced weigher, sampler or grader.
