Section 11(14) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(14)has not purchased minimum prescribed quantity of notified agricultural produce as required :Provided that before suspending or cancelling any licence, reasonable opportunity (atleast 15 days) of being heard will be given to licence holder by the notified authority/officer. If within the prescribed time limit the reply of the show-cause notice is not given by the licence holder, it will be deemed that the licence holder has agreed with the charges shown in the show-cause notice and the notified authority/officer will have the power to take ex-parte decision.(b)On receipt of the reply of show-cause notice, it will be scrutinized by the notified authority/officer. After scrutiny and personal hearing, if licence is suspended/rejected then the order to suspend/reject the licence will be passed by mentioning clear reasons. The copy of the order passed will be sent to the secretaries of all specified market areas and also to the divisional Deputy Director for compliance.
