Section 26 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
26. Power to cancel or suspend license.
- Subject to the provisions of this Act, any license issued or renewed under section 25, may be suspended or cancelled by the Managing Director of the Board, after affording the holder of such license the opportunity of being heard, on any of the following grounds:-(a)if the license has been obtained through willful misrepresentation or fraud; or(b)if the holder of the licence or any of his servant or any person acting on his behalf, commits a breach of any of the terms or conditions of license; or(c)if the holder of the license in combination with other license holder commits any act or abstains from carrying on his normal business in the market area with the intention of willfully obstructing, suspending or stopping the marketing of notified agricultural produce in the market yard/ sub- market yard and in consequence whereof the marketing of any notified agricultural produce has been obstructed, suspended or stopped; or(d)if the holder of the license has become an insolvent; or(e)if the holder of license incurs any disqualification as may be prescribed; or(f)if the holder of the license is convicted of any offence under this Act, then within one year of the conviction if the conviction, is for the first time, and within three years for subsequent conviction.
