Section 5C(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)Application received under sub-section (1) may be accepted or rejected for the reasons recorded in writing by the Director or, as the case may be, the authority empowered under sub-section (1):Provided that a licence under this section shall not be granted or, as the case maybe, renewed, where -(i)the market committee dues are outstanding against the applicant;(ii)the applicant is a minor or is not bonafide;(iii)the applicant has been declared defaulter under this Act or the rules or bye-laws made thereunder; and(iv)the applicant has been convicted for any offence and has been sentenced for imprisonment.
