Section 7(4) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(4)(a)A licence under sub-section (1) may be refused to a person;-(i)whose licence was cancelled and one year has not elapsed since the date of the cancellation;(ii)who has been convicted of an offence or been guilty of misconduct which, in the opinion of the market committee, or the Director of Marketing or the officer authorized by him as the case may be, affects the said person's integrity as a man of business;(iii)in regard to whom the market committee or the Director of Marketing or the Officer authorized by him as the case may be, is satisfied, after such inquiry as it considers adequate, that he is a benamidar for, or a partner with, any other person to whom a licence may be refused under sub-clause (i) or sub-clause (ii),(iv)if, in the opinion of the market committee, or the Director of Marketing or the officer authorized by him as the case may be, the grant of a licence is likely to affect the transaction of purchase of sale in the market or the levy of market fees therefor.(b)the market committee or Director of Marketing or the officer authorized by him as the case may be, in accordance with such rules as may be made by the Government and after such inquiry as it deems fit, cancel or suspend any licence granted under sub-section (1),(1-A), (1- B),(1-C), (1-D), (1-E):Provided that in the case of refusal to grant a licence or of suspension or cancellation of a licence, the applicant or the licensee, as the case may be, shall be entitled to appeal to such officer and in such manner as may be prescribed.
