Section 10(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)[The Chief Administrator or any other officer, authorised by him in writing in this behalf] [Substituted for the words 'Secretary of the Board by Haryana Act No. 38 of 1980.] may, on being satisfied that [the licence has been obtained through wilful misrepresentation or fraud or] [Inserted by Haryana Act No. 21 of 1973.] 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 ever 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 [The Chief Administrator or any other officer, authorised by him in writing in this behalf] [Substituted for the words 'Secretary of the Board by Haryana Act No. 38 of 1980.] 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.
