Section 15(4) in The Rajasthan Agricultural Produce Markets Act, 1961
(4)The Director may, for reasons to be recorded in writing, by order, suspend or cancel any licence granted or renewed under section 14 on any of the grounds mentioned in sub-section (1):Provided that no order under this sub-section shall be made without giving an opportunity of being heard to the market committee and the person against whom the action is proposed to be taken.] [Inserted by Section 5 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.]
