Section 10(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)The [The Chief Administrator or any other officer, authorised by him in writing in this behalf] [Substituted for the words 'Secretary of the Board by Haryana Act No. 38 of 1980.], after such enquiry as he may consider necessary, refuse a licence to a person who in his opinion -(a)is a benamidar for or a partner with any person to whom a licence has been refused, or whose licence is cancelled or suspended under sub-section (2) for the period of such cancellation or suspension; or(b)is convicted of an offence affecting the said person's integrity as a man of business within two years of such conviction; or(c)is undischarged insolvent;Provided that no such order shall be made without giving such person an opportunity to show cause why such an order should not be made.[***] [Subsection (4) omitted by Haryana Act No. 37 of 2008 it read as; (4) Any person aggrieved by an order made under this section may at any time within one month of the making thereof, appeal to the State Government if such order is passed by the and to the Chief Administrator or any other officer, authorised by him in writing in this behalf.]
