Section 72(6) in The Rajasthan Agricultural Produce Markets Rules, 1963
(6)The Market Committee, may, by a resolution cancel or suspend licence granted to any 'B' class broker, weighman, measurer or surveyor or warehouseman [Chemical Composition Analysts] [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.] [or any other person operating] [Substituted Inserted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette Extraordinary, Part IV-C, dated 28.5.1966. ] in the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.] if he contravenes any of the conditions of his agreement of licence or the provisions of rules or byelaws or if in the opinion of the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.] committee his continuance as a licence holder is likely to be detrimental to the working of the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.]Provided that no order cancelling the licence or suspending it for a period exceeding six months shall be passed without the previous approval of the Director.
