Section 64(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)The Market Committee or its Chairperson, if so authorized by the Market Committee may, on an application made under sub-section (1) and after making such inquiries as it deemed fit, grant or renew the licence, or may refuse to grant or renew any such licence on the basis of one or more of the following reasons-(i)The applicant is minor or not bonafide.(ii)The applicant has been declared defaulter under the Act or Rules made thereunder and Bye-laws.(iii)The applicant has been found guilty under the Act.(iv)Any dues relating to Market Committee and/or Board and/or department/ directorate of agricultural marketing are outstanding against the applicant.(v)Any other reason(s), as may be prescribed.
