Section 81 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
81. Power to cancel or suspend licence.
(1)Subject to the provisions of sub-section (3), a marketing committee may, for reasons to be recorded in writing, suspend or cancel a licence granted or renewed under this Chapter,-(a)if the licence had been obtained through willful misrepresentation or fraud;(b)if the holder of the licence or any servant or any acting on his behalf with his express or implied permission commits a breach of any of the terms or,conditions of the licence and/or holder of licence makes violation of the provisions of the Act, rules and bye-laws made thereunder;(c)if the holder of the licence is combination with other holders of licence commits any act or refrains from carrying out his normal business in the market with the intention of wilfully obstructing, suspending or stopping the marketing of agricultural produce in the market yard and/or area;(d)if the holder of the licence has been adjudged an insolvent, and has not obtained his discharge; or(e)if the holder of the licence is convicted his discharged; or(2)Notwithstanding anything contained in sub-section (1) but subject to the provisions of sub-section (3), the Director may, for reasons to be recorded in writing, by order, suspend or cancel any licence granted or renewed under this Chapter.(3)No licence shall be suspended or cancelled under this section, unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed action.
