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State of Rajasthan - Section

Section 70 in The Rajasthan Agricultural Produce Markets Rules, 1963

70. Powers of the Market Committee to suspend or cancel the licence granted to traders and 'A' class brokers.

- The Market Committee, may, by a resolution passed by a majority consisting of not less than two third of its members present cancel or suspend for a fixed period upto a maximum of one year the licence granted to any trader or 'A' class broker, if he contravenes any of the conditions of his agreement or licence or of the rules or bye-laws or who, in the opinion of the market committee, is not solvent:Provided that no order cancelling a licence or sub-pending it for a period of more than six months shall be passed without previous approval of the Director.