Section 72(4) in The Rajasthan Agricultural Produce Markets Rules, 1963
(4)Notwithstanding anything contained in sub-rule (3), the committee may refuse to grant a licence to any person [who has been declared insolvent by a competent court] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act 10 of 1966.] or in the case of a renewal of licence, if the conduct of the person is found to be detrimental to the efficient functioning of the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act 10 of 1966.]; or if the person has not worked in the market area for more than a week without a valid reason [x x x] [Omitted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966, dated 28.5.1966.].
