Section 323 in Haryana Municipal Corporation Act, 1994
323. Conditions of grant of licence for private market.
(1)The Commissioner may charge such fees as he thinks fit to impose for the grant of a licence to any person to open a private market and may grant such licence subject to such conditions, consistent with this Act and any bye-laws made thereunder, as he thinks fit to impose.(2)When the Commissioner refuses to grant any licence, he shall record a brief statement of the reasons for such refusal.(3)The Commissioner may, with the previous approval of the Corporation and for reasons to be recorded, suspend a licence in respect of a private market for such period as he thinks fit or cancel such licence:Provided that no such licence shall be cancelled without giving an opportunity to the licensee of being heard.(4)A private market of which the licence has been suspended or cancelled as aforesaid, shall be closed with effect from such date as may be specified in the order of suspension or cancellation.
