Section 11 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
11. Suspension or cancellation of special licence.
(a)The special licence may be suspended or cancelled by the notified authority or officer, if the licence holder :-(1)has obtained licence through wilful mis-representation or fraud; or any person acting on his behalf, commits a breach or contravenes any of the terms or conditions of the licence; or(2)in combination with other licence holders commits any act by which the marketing of any produce has been abstained, suspended or stopped; or(3)has become insolvent; or(4)has been proved guilty by the Court, Managing Director or the Mandi Committee under the rules and bye-laws; or(5)behaves against the interest of any Market Committee, farmers, Board; or(6)has been proved guilty for misconduct under this Act, rules and bye-laws; or(7)has not made payment of due market fees, Nirashrit Shulk within the maximum period of 30 days along with the interest; or(8)has not made payment to the farmers/sellers, of the specified market area of the agricultural produce purchased from them within the prescribed period; or(9)has made default in payment by not depositing due amount with the Board or the administrative Market Committee within the period mentioned in the notice/demand note; or(10)has not submitted prescribed periodical returns in the Board or office of the Market Committee, as the case may be within the prescribed time limit; or(11)has acted against the interest of Board or the Market Committee; or(12)has engaged unauthorized persons for weighment or Hammal of notified agricultural produce; or(13)has been found involved in getting more weighed in the weighment of the agricultural produce of the seller putting him to loss; or(14)has not purchased minimum prescribed quantity of notified agricultural produce as required :Provided that before suspending or cancelling any licence, reasonable opportunity (atleast 15 days) of being heard will be given to licence holder by the notified authority/officer. If within the prescribed time limit the reply of the show-cause notice is not given by the licence holder, it will be deemed that the licence holder has agreed with the charges shown in the show-cause notice and the notified authority/officer will have the power to take ex-parte decision.(b)On receipt of the reply of show-cause notice, it will be scrutinized by the notified authority/officer. After scrutiny and personal hearing, if licence is suspended/rejected then the order to suspend/reject the licence will be passed by mentioning clear reasons. The copy of the order passed will be sent to the secretaries of all specified market areas and also to the divisional Deputy Director for compliance.
