Section 26 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
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 (sic) cancelled by the Managing Director of the Board (sic) affording the holder of such license the (sic) being heard, on the following grounds:-(a)If the license has been obtained (sic) misrepresentation or fraud; or (sic)(b)If the holder of the license or any of his/her servant or any person acting on his/her 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 commits any act or abstains from carrying on his/her normal business in the market area with the intention of will fully obstructing, suspending or stopping the marketing of notified horticultural produce in the market yard/sub-market yard and in consequences whereof the marketing of the notified horticultural produce has been obstructed, suspended;(d)If the holder of the license has become an insolvent; or(e)If the holder of the license incurs any disqualification as may be prescribed; or(f)If the holder of the license has committed of any offence under this Act, for the first time and committed the same offence within three years for subsequent convictions.
